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Union of India - Act

The Essential Commodities (Special Provisions) Continuance Act, 1987

UNION OF INDIA
India

The Essential Commodities (Special Provisions) Continuance Act, 1987

Act 25 of 1987

  • Published on 28 August 1987
  • Commenced on 28 August 1987
  • [This is the version of this document from 28 August 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Essential Commodities (Special Provisions) Continuance Act, 1987No. 25 of 1987

1858.

[28th August, 1987.]BE it enacted by Parliament in the Thirty-eight Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Essential Commodities (Special Provisions) Continuance Act, 1987.

2. Amendment of preamble. - In paragraph 2 of the preamble to the Essential Commodities (Special Provisions) Act, 1981 (hereinafter referred to as the principal Act), for the words "five years", the words "ten years" shall be substituted.

3. Amendment of section 1. - In section 1 of the principal Act, in sub-section (3), for the words "five years", the words "ten years" shall be substituted.