Section 3(a) in The Essential Commodities (Special Provisions) Act, 1981

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Union of India - Subsection

Section 3(a) in The Essential Commodities (Special Provisions) Act, 1981

(a)clause (ia) shall be renumbered as clause (iia), and before clause (iia) as so renumbered, the following clause shall be inserted, namely:

(ia)Code means the Code of Criminal Procedure, 1973 (2 of 1974); and;