Section 3(3A)(c) in The Essential Commodities Act, 1955

[Cites 0, Cited by 0] [Section 3(3A)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3A)(c) in The Essential Commodities Act, 1955

(c)where neither clause (a) nor clause (b) applies, the price calculated with reference to average market rate prevailing in the locality during the period of three months immediately preceding the date of the notification.

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Union of India - Subsection

Section 3(3A)(c) in The Essential Commodities Act, 1955