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Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs (Amendment) Order, 2017- (Ministry of Consumer Affairs, Food and Public Distribution) (25 Apr 2017)

MANU/CAFF/0058/2017

Civil

In exercise of the powers conferred by section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following order to amend the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016, namely:-

1.       (1) This order may be called the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs (Amendment) Order, 2017.

(2) It shall come into force on the 29th day of April 2017.

2. In the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016, in clause 3, in sub-clause (2), for item (ii), the following item shall be substituted, namely:-

"(ii) sugar, for a period upto 28th October, 2017;".

Tags : LICENSING REQUIREMENTS   AMENDMENTS  

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