Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Cotton Textiles (Control) Order, 1948

(3)While issuing directions under sub-clause (1) the Textile Commissioner shall have regard to the following matters, namely :
(a)the requirement of cloth or yarn by the public;
(b)the nature and condition of the machinery with the manufacturer; and
(c)the capacity of the manufacturer to manufacture cloth or yarn.