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

State of Tamilnadu - Subsection

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

(h)for requiring persons engaged in the [***] [The word, 'production' was omitted by section 4(2) of the Madras Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1952 (Madras Act XIII of 1952).] supply or distribution of, or trade or commerce in any essential article to declare their stocks of essential articles, to maintain and allow inspection of oil produce for inspection any books, accounts and records relating to their business and to furnish any other information relating thereto;