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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(iii) in The Cotton Textiles (Control) Order, 1948

(iii)any "non-controlled cloth" unless he has previously sent to the Textile Commissioner a sample of such cloth of dimension of 15 cms. by 15 cms. together with true and accurate information in such forms and in such manner as may be specified by the Textile Commissioner in this behalf about the manufacturing particulars thereof.