Section 3(1)(a) in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980

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Union of India - Subsection

Section 3(1)(a) in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980

(a)committing or instigating any person to commit any offence punishable under the Essential Commodities Act, 1955 (10 of 1955) or under any other law for the time being in force relating to the control of the production, supply or distribution of, or trade and commerce in, any commodity essential to the community; or

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Union of India - Subsection

Section 3(1)(a) in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980