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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in Handlooms (Reservation of Articles For Production) Rules, 1986

(4)Subject to the provisions of sub-section (3) of section 8 of the Act, the authorised officer shall retain the third part of the sample and keep it in safe custody for such period as he may deem necessary.