Section 22(1A) in The Cotton Textiles (Control) Order, 1948
(1A)[Every marking specified by the Textile Commissioner under para (b) of sub-clause (1) with respect to length, width, count or weight shall always be subject to the relevant lengths of variations contained in the instructions for the time being in force issued by the Central Government under Section 95 of the Trade and Merchandise Marks Act, 1958 (43 of 1958).] [Added by S.O. 722, dated 18th February, 1965.]
