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Report No. 29

Section 251

Information

Criminal proceedings for the crimes enumerated below may only be instituted on information lodged by the organ defined in a statutory provision: infringement of duties in connection with the economy (section 224), wasteful husbandry (section 225), misleading the organs of the people's economy (section 226), obstructing economic control and collection of economic data (section 227), misuse of inventions (section 228), crimes infringing discipline in investment and finance (section 229), putting into circulation and industrial product of bad quality (sections 230 to 232) unauthorized foreign trade activity (section 237), tax fraud (section 248) and customs duty crime (section 249).

Section 252

Explanatory Provisions

In applying this chapter--

1. Price fixed by the authority shall mean the price prescribed by the authority or to be applied by virtue of a disposition of the authority.

2. Goods shall be deemed also be include industrial or other services of an economic character and price shall be deemed also to include the equivalent (fee) of such services and in general also any valuable consideration of pecuniary value due for the goods (performance).







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