Section 3 in The Essential Commodities (Orissa Amendment) Act, 1976
3. Validation.
- Notwithstanding anything contained in any judgement, decree or order of any Court, any order relating to foodgrains made by the State Government under Section 3 of the principal Act, with reference to Clause (f) of Sub-section (2) of that section, before to 31st day of December, 1975, shall be deemed to have been made under the said section as amended by this Act and accordingly shall be deemed to be and always to have been valid.
