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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(m) in The Handlooms (Reservation of Articles for Production) Act, 1985

(m)"Loi" means a cloth woven from worsted or woollen or cash-melon or pashmina or any other fibre and/or blends thereof, which are used for covering the body; and also called as "Pankhi" or "Muffler" or "Shawl" in varying dimensions;