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

[Cites 0, Cited by 2] [Section 3(3A)] [Section 3] [Entire Act]

Union of India - Subsection

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

(iii)Where, after the issue of a notification under this sub-section, any person sells foodstuff of the kind specified therein and in the locality so specified, in compliance with an order made with reference to clause (f) of sub-section (20), there shall be paid to the seller as the price therefore-

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Union of India - Subsection

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