Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(i) in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957

(i)"Manufacturer" means a person engaged in the production of controlled cotton cloth or yarn or in any process ancillary to such production, e.g., dyeing, bleaching, embroidering, printing and finishing, and "manufacture" shall be construed accordingly;