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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Cotton Textiles Cess Act, 1948

(a)" cloth" and" yarn" mean respectively the cloth and yarn of which prices fixed by any order made under section 3 or continued by section 17 of the Essential Supplies (Temporary Powers) Act, 1946 (24 of 1946 ), were in force immediately before the commencement of this Act;