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

(b)dealing in any commodity—

(i)which is an essential commodity as defined in the Essential Commodities Act, 1955 (10 of 1955), or

(ii)with respect to which provisions have been made in any such other law as is referred to in clause (a),