Section 20(1)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(c)under any provision of the said Act as applied to [the Pudukkottai State] [Substituted for 'the Pudukkottai and Banganapallee States ', by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1954.] under the [Foreign Jurisdiction Act] [Substituted for 'Extra-Provincial Jurisdiction Act' by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).], 1947 (Central Act XL VII of 1947), on the footing aforesaid, or

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State of Tamilnadu - Subsection

Section 20(1)(c) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949