Section 12A(2)(a) in The Essential Commodities Act, 1955

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Union of India - Subsection

Section 12A(2)(a) in The Essential Commodities Act, 1955

(a)the contravention of an order made under section 3 with respect to—

(ii)foodstuffs, including edible oilseeds and oil; or

(iii)drugs; and