Section 20B(2) in The Cotton Textiles (Control) Order, 1948
(2)In granting or refusing permission under sub-clause (1), the Textile Commissioner shall have regard to the following matters, namely :(a)[ the need to satisfy the demand for processed cloth from domestic and export markets;] [Substituted by S.O. 324, dated 6th January, 1971.](b)the need to satisfy the requirements of Central Government;(c)[ * * * *] [Omitted by S.O. 324, dated 6th January, 1971.](d)any other relevant circumstances.
