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Essential Commodities Act, 1955

4. Imposition of Duties on State Governments, Etc.

An order made under Sec. 3 may confer powers and impose duties upon the Central Government or the State Government or officers and authorities of the Central Government or State Government, and may contain directions to any State Government or to officers and authorities thereof as to the  exercise of any such powers or the discharge of any such duties.



Essential Commodities Act, 1955 Back




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