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[Cites 0, Cited by 3] [Section 6B] [Entire Act]

Union of India - Subsection

Section 6B(3) in The Essential Commodities Act, 1955

(3)No order confiscating any essential commodity package, covering, receptacle, animal, vehicle, vessel or other conveyance shall be invalid merely by reason of any defect or irregularity in the notice, given under clause (a) of sub-section (l), if, in giving such notice, the provisions of that clause have been substantially complied with.