Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 22 in The M.P. Cotton Ginning and Pressing Factories Rules, 1962 22. Prescribed authority. - The prescribed authority for the purposes of sub-section (5) of Section 5, Sections 7, 8 and 9 shall be the Deputy Director of Agriculture (Cotton).
