Section 24(1A) in The Cotton Textiles (Control) Order, 1948
(1A)[ No manufacturer or dealer shall sell or offer to sell any non-controlled cloth at a price higher than the maximum retail price stamped on the cloth :Provided that nothing in this sub-clause shall apply to non-controlled cloth sold for export under a valid export licence.] [Inserted by S.O. 487(E), dated 22nd July 1976.]
