Section 25(5) in The Cotton Textiles (Control) Order, 1948
(5)Nothing in this clause shall apply to cloth or yarn manufactured for export and cloth or yarn contracted for delivery against Government contracts and handloom cloth] [Substituted by S.O. 2074, dated the 19th June, 1975.].[26. * * *] [Omitted by G.S.R. 760, dated 29th June, 1959.][27. Where in pursuance of paragraph (b) of sub-clause (1) of Clause 22, marking are required to be made at one end of any piece of cloth and the piece of cloth is not sold as a whole that portion of the piece containing the said markings shall not be cut or separated from the piece at any time till the portion other than the portion containing the said markings is sold.] [Substituted by S.O. 2199. dated 24th May. 1971.][28. * * * *
