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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(ii) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

(ii)A licence shall be liable to be suspended, withdrawn or cancelled only on the ground that the owner or the person in charge of the cotton ginning or cotton pressing factory in respect of which a licence was granted has been convicted of an offence punishable under this Act: