Section 20(2)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(c)under any provision of the said Act as applied to [the State aforesaid] [Substituted for 'the States aforesaid', by section 2 of, and the Schedule to, the Madras, Adaptation of Laws Order, 1954.] on the footing aforesaid, or

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State of Tamilnadu - Subsection

Section 20(2)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949