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State of Punjab - Section

Section 5 in The East Punjab Exchange of Prisoners Act, 1948

5. Use of returns required under section 3 or information obtained under section 4.

- The Director may use the returns furnished under section 3 or the information obtained under section 4 for such purposes as he may deem fit and may in particular use such returns or information for the purpose of supplying any statistics required by the Indian Central Cotton Committee.