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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(f) in The Cotton Textiles (Control) Order, 1948

(f)no person shall have in his possession or under his control otherwise than for his bonafide personal requirements any cloth or yarn the marking whereon is altered or defaced or is of a character specified in paragraph (e).