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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Cotton Textiles (Control) Order, 1948

(4)Where a manufacturer or dealer or class of manufacturers of dealers for sufficient reasons is or are not able to comply with the provisions of any order that may be issued by the Textile Commissioner under sub-clause (1) he shall report the facts forthwith to the Textile Commissioner and obtain his orders regarding the manner or disposal of cloth or yarn in his possession.