Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 250 docs - [View All]
Hiralal Sutwala And Ors. vs The State on 15 September, 1952
Hoechst Pharmaceuticals Ltd. And ... vs State Of Bihar And Others on 6 May, 1983
Harishankar Bagla And Another vs The State Of Madhya Pradesh on 14 May, 1954
Bhushan Lal vs State on 14 May, 1952
T.Ganeshrajan vs State Rep. By on 28 November, 2006

Loading...
User Queries
essential commodity act
essential commodities act 1955
essential commodities
central government act
section 6 of essential commodity act
section 6
essential commodities section 6-a
[Complete Act]
Central Government Act
Section 6 in The Essential Commodities Act, 1955
6. Effect of orders inconsistent with other enactments. Any order made under section 3 shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or any instrument having effect by virtue of any enactment other than this Act.