Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 3 in The Essential Commodities (Special Provisions) Continuance Act, 1987 3. Amendment of section 1. - In section 1 of the principal Act, in sub-section (3), for the words "five years", the words "ten years" shall be substituted.
