Section 8 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
8. Amendment of section 13, Central Act XII of 1925.
- In section 13 of the said Act, after clause (a), the following clauses shall be inserted, namely:-"(a-1) the specification of what shall constitutes different varieties of cotton for the purposes of section 2, clause (a), section [3-D] [The figure and letter '3-D' were substituted for the figure and letter '3-C' by section 5 of the Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) 1953 (Tamil Nadu Act X of 1953).], clause (a), or other purposes;(a-2) the postponement of the application of rules made under this Act, to cotton ginning or pressing factories in any specified area; and the exemption of factories in any specified area from the operation of such rules;(a-3) the procedure for making a complaint under section 3-E and the investigation thereof;".
