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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.    |
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