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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(b) in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974

(b)any person having in his possession essential foodstuffs in quantities exceeding those mentioned in Column (3) of the Second Schedule at any time, to sell all or such part of the stocks of essential foodstuffs as may be specified in the direction generally or to a class of persons as may be specified in the direction at a price fixed in the direction having regard to the matters enumerated in Sub-clauses (a), (b) and (c) of Subsection (3) in respect of Baby Food and in Sub-section (3-B) of Section 3 of the Essential Commodities Act, 1955 in respect of other essential foodstuffs :