Essential Commodities (Special Provisions) Act, 1981

7. Amendment of section 7.- In section 7 of the principal Act,--

a.      in sub-section (1), the proviso to sub-clause (ii) of clause (a) shall be omitted;

b.     the proviso to sub-section (2) shall be omitted; (c) the proviso to sub-section (2A) shall be omitted; (d) sub-section (2B) shall be omitted.