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Citedby 45 docs - [View All]
Kalabhai Vallabhbhai And Ors. vs State Of Gujarat on 2 August, 1978
Vishnu Sugar Mills Ltd. vs Food Corporation Of India And Anr. on 10 September, 1986
Vishnu Sugar Mills Limited vs Food Corporation Of India And Anr. on 10 September, 1986
Baldev Traders vs State Of Raj. And Anr. on 13 October, 1982
Ramrichpal Agarwalla And Ors. vs The State Of West Bengal on 12 September, 1957

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[Section 3(2)] [Section 3] [Complete Act]
Central Government Act
Section 3(2)(f) in The Essential Commodities Act, 1955
(f) 4[ for requiring any person holding in stock, or engaged in the production, or in the business of buying or selling, of any essential commodity,--