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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in The Cotton Textiles (Control) Order, 1948

(3)In the exercise of the powers conferred by sub-clause (2), the Textile Commissioner shall have regard to the following matters, namely :
(a)the requirements of various categories of persons specified in sub-clause (1);
(b)the availability of cloth or yarn of different descriptions; and
(c)the requirement of any local area.