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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli

(2)Every certified copy of a licence so produced shall be attached to the invoice or waybill, as the case may be, and shall be sent along with consignment to its destination and shall there be dealt with in the prescribed manner.