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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.".    |
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