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The Cotton Ginning and Pressing Factories (Bombay Amendment) Act, 1938
Bombay Act No. 20 of 1938
mh520
(1) in clause (a) of sub-section (2) after the words "foreign substance", the words "or cotton waste" shall be inserted;
(2) sub-section (3) shall be deleted.
3. Insertion of new section 3AA in Act XII of 1925. - After section 3A of the said Act, the following new section shall be inserted 3AA. Penalty for making any cotton wet. - Any owner of cotton who knowingly makes or causes to be made any cotton which is ginned and which is being or is intended, to be pressed in a cotton pressing factory, wet, or mixes or causes to be mixed seed, foreign substance or cotton waste with such cotton, or in any area specified in sub-section (1) of section 3A makes any admixture of cotton, or abets or knowingly allows or connives at any such act shall on conviction, be punishable with fine which may extend to five thousand rupees. 4. Amendment of section 3B of Act XII of 1925. - In section 3B of the said Act, after the word, figure and letter "section 3A", the words, figure and letters "or section 3AA" shall be inserted.
