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Essential Commodities Act, 1955 7. Penalties. [ 47 (1) If any person contravenes any order made under Sec. 3, - (a) he shall be punishable, - ( i ) in the case of an order made with reference to Cl .(h) or Cl .( i ) of sub-section (2) of that section, with imprisonment for a term which may extend to one year and shall also be liable to fine, and    |
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