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Union of India - Section

Section 4 in The Cotton Textiles (Control of Movement) Order, 1948

4.

The Textile Commissioner may by order in writing direct any carrier to close the booking and transport of cloth, apparel, hosiery or yarn or any class or description thereof by rail, road, air, sea or inland navigation between such places and for such period as may be specified, in the Order, and such carrier shall comply with the order.