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

[Cites 0, Cited by 1] [Section 3(3A)] [Section 3] [Entire Act]

Union of India - Subsection

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

(iv)For the purposes of sub-clause (c) of clause (iii), the average market rate prevailing in the locality shall be determined by an officer authorised by the Central Government in this behalf, with reference to the prevailing market rates for which published figures are available in respect of that locality or of a neighbouring locality; and the average market rate so determined shall be final and shall not be called in question in any court.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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