Essential Commodities (Special Provisions) Act, 1981

3. Amendment of section 2.-

In section 2 of the principal Act,--

1.      clause (ia) shall be re-numbered as clause (iia), and before clause (iia) as so re-numbered, the following clause shall be inserted, namely:-- `(ia) "Code" means the Code of Criminal Procedure, 1973 (2 of 1974);'; and

2.      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.".