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Citedby 244 docs - [View All]
The State vs Hiralal Manilal Mody on 1 December, 1950
Delhi Cloth And General Mills Co. ... vs The Agricultural Produce Market ... on 30 March, 1992
The Commercial And Ahmedabad ... vs Union Of India (Uoi) And Ors. on 8 April, 1992
The Union Of India & Others vs Messrs. Bhana Mal Gulzari Maland ... on 16 December, 1959
Union Of India (Uoi) And Ors. And ... vs Bhanamal Gulzarimal Ltd. And Ors. on 16 December, 1959

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[Complete Act]
Central Government Act
Section 4 in The Essential Commodities Act, 1955
4. Imposition of duties on State Governments, etc. An order made under section 3 may confer powers and impose duties upon the Central Government or the State Government or officers and authorities of the Central Government or State Government, and may contain directions to any State Government or to officers and authorities thereof as to the exercise of any such powers or the discharge of any such duties.