Section 7 in The Essential Commodities (Special Provisions) Act, 1981
7. Amendment of section 7 .In section 7 of the principal Act,
(a)in sub-section (1), the proviso to sub-clause (ii) of clause (a) shall be omitted;(b)the proviso to sub-section (2) shall be omitted;(c)the proviso to sub-section (2-A) shall be omitted;(d)sub-section (2-B) shall be omitted.
