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Citedby 195 docs - [View All]
Pinjari Hussain Sab vs District Collector, Anantapur ... on 9 February, 1994
Prag Ice & Oil Mills & Anr. Etc vs Union Of India on 21 February, 1978
Premchand Jechand vs K.G. Sanghrani, Assistant ... on 10 November, 1967
State Of Gujarat vs Saurashtra Oil Mills Association ... on 19 April, 2001
State Of Gujarat vs Saurashtra Oil Mills Asso. on 19 April, 2001

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[Section 3] [Complete Act]
Central Government Act
Section 3(1) in The Essential Commodities Act, 1955
(1) If the Central Government is of opinion that it is necessary or expedient so to do for maintaining or increasing supplies of any essential commodity or for securing their equitable distribution and availability at fair prices 3[ or for securing any essential commodity for the defence of India or the efficient conduct of military operations], it may, by order, provide for regulating or prohibiting the production, supply and distribution thereof and trade and commerce therein.