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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jharkhand - Subsection Section 3(a) in The Essential Commodities (Bihar Amendment) Act, 1977 (a)in sub-section (2), for clause (f), the following clause shall be and shall be deemed always to have been substituted, namely :-
