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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(7) in The Handlooms (Reservation of Articles for Production) Act, 1985

(7)On receipt of an application under Sub-section (6), the Central Government may, after giving the applicant an opportunity of being heard, pass such order as it may think fit.