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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(a) in The Cotton Textiles (Control) Order, 1948

(a)the ex-factory maximum price for the purpose of the special markings under Clause 26 in respect of any type of cloth [or yarn] [Inserted by Notification No. 915-Tex. 1149 of 1949.] for which price has not been specified by the Textile Commissioner under the said sub-clause;