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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(6)(i) in The Essential commodities act 1955

(i)may specify the prices, fixed by the State Government in this behalf, after taking into account the recommendations, if any, of the Agricultural Prices Commission and with the prior concurrence of the Central Government, as the amount which shall be paid for the food grain required to be sold under the order,