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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(f) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(f)for regulating or prohibiting any class of commercial or financial transactions relating to any essential article, which in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government are, or if unregulated are likely to be, detrimental to the public interest;