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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, if they consider it expedient so to do from time to time, modify or annul any order, appointment, licence, permit, regulation or direction specified in sub-section (1).