Essential Commodities (Special Provisions) Act, 1981
9. Amendment of section 10A.-
In section 10A of the principal Act, after the word "cognizable", the words " and non-bailable" shall be inserted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Essential Commodities (Special Provisions) Act, 1981 9. Amendment of section 10A.- In section 10A of the principal Act, after the word "cognizable", the words " and non-bailable" shall be inserted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
