Section 3(2)(c) in The Essential Commodities Act, 1955
(c) for controlling the price at which any essential commodity may be bought or sold;
1. Ins. by Act 36 of 1967, s. 2. 2 Subs. by the Adaptation of Laws (No. 3) Order, 1956 for the former clause. 3 Ins. by Act 36 of 1967, s. 3. 4 Ins. by Act 18 of 1981, s. 3 for fifteen years (w. e. f. 1- 9- 1982 ).