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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5) in The Cotton Textiles (Control) Order, 1948

(5)No manufacturer or dealer shall, without sufficient cause, refuse to sell cloth or yarn to any person.Explanation. - (1) The possibility or expectation of obtaining a higher price at a later date shall not be deemed to be sufficient cause for the purposes of this clause.