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Citedby 5 docs
The State Of Bihar vs Hiralal Kejriwal And Another on 14 September, 1959
Palthadi Venkappa Rai vs Devamma on 6 March, 1956
The Trial And Punishment Of Social And Economic Offences Government ...
Raichur District Rice Millers ... vs State Of Karnataka on 21 July, 1992
K.S. Chandrasekharan vs Inspector Of Police, Civil ... on 27 September, 1988

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[Section 16] [Complete Act]
Central Government Act
Section 16(1) in The Essential Commodities Act, 1955
(1) The following laws are hereby repealed:--
(a) the Essential Commodities Ordinance, 1955 (1 of 1955 );
(b) any other law in force in any State immediately before the commencement of this Act in so far as such law controls or authorises the control of the production, supply and distribution of, and trade and commerce in, any essential commodity.