Essential Commodities (Special Provisions) Continuance Act, 1987
1. Short title. 2. Amendment of preamble. 3. Amendment of section 1. The Essential Commodities (Special Provisions) Continuance Act, 1987 No. 25 of 1987 1858 [28th August, 1987.] BE it enacted by Parliament in the Thirty-eight Year of the Republic of India as follows :- 1. Short title. - This Act may be called the Essential Commodities (Special Provisions) Continuance Act, 1987. 2. Amendment of preamble. - In paragraph 2 of the preamble to the Essential Commodities (Special Provisions) Act, 1981 (hereinafter referred to as the principal Act), for the words "five years", the words "ten years" shall be substituted. 3. Amendment of section 1. - In section 1 of the principal Act, in sub-section (3), for the words "five years", the words "ten years" shall be substituted.
