Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4)(a) in The Representation of the People Act, 1951

(a)“law providing for the prevention of hoarding or profiteering” means any law, or any order, rule or notification having the force of law, providing for—
(i)the regulation of production or manufacture of any essential commodity;
(ii)the control of price at which any essential commodity may be brought or sold;
(iii)the regulation of acquisition, possession, storage, transport, distribution, disposal, use or consumption of any essential commodity;
(iv)the prohibition of the withholding from sale of any essential commodity ordinarily kept for sale;