Section 3 in The Essential Commodities (Special Provisions) Act, 1981
3. Amendment of section 2 .In section 2 of the principal Act,
(a)clause (ia) shall be renumbered as clause (iia), and before clause (iia) as so renumbered, the following clause shall be inserted, namely:(ia)Code means the Code of Criminal Procedure, 1973 (2 of 1974); and;(b)after clause (e), the following clause shall be inserted, namely:(f)words and expressions used but not defined in this Act and defined in the Code shall have the meanings respectively assigned to them in that Code.
