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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Kerala Essential Articles Control Act, 1986

(1)If the Government are of opinion that it is necessary or expedient so to do for maintaining or increasing the supplies of any essential article or for securing their equitable distribution and availability at fair prices, they may, by notified order, provide for regulating or prohibiting the production, supply and distribution thereof and trade and commerce therein.