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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3)(a) in The Jammu and Kashmir Representation of the People Act, 1957

(a)'law providing for the prevention of hoarding or profiteering' means any law, or any order rule or notification having the force of law, providing for-
(i)the regulation of production or manufacture of any essential commodity ;
(ii)the control of price at which any essential commodity may be brought or sold ;
(iii)the regulation of acquisition, possession, storage, transport, distribution, disposal, use or consumption of any essential commodity;
(iv)the prohibition or the withholding from sale of any essential commodity ordinarily kept for sale;