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] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(a) in The United Provinces Control of Supplies (Temporary Powers) Act, 1947 (a)"essential commodity" means any of the commodities mentioned in the Schedule, and such other commodity as the State Government may, by notified order, specify;
