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

State of Tamilnadu - Subsection

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

(a)under any provision of the Madras Essential Articles Control and Requisitioning (Temporary Powers) Act, 1946 (Madras Act XIV of 1946) (hereinafter in this section and in section 21 referred to as the said Act), and in force immediately before the 1st October 1948, or