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

Union of India - Subsection

Section 3(3A)(i) in The Essential Commodities Act, 1955

(i)If the Central Government is of opinion that it is necessary so to do for controlling the rise in prices or preventing the hoarding, of any food-stuff in any locality, it may, by notification in the Official Gazette, direct that notwithstanding anything contained in sub-section (3), the price at which the food-stuff shall be sold in the locality in compliance with an order made with reference to clause (f) of subsection (2) shall be regulated in accordance with the provisions of this sub-section.