The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980

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Section 11, Appeal.

Section 7, Appointment of licensing officers

Section 3, Appointment of registering officers.

Section 28, Cognizance of offences.

Section 25, Contravention of provisions regarding employment of inter-State migrant workmen.

Section 2, Definitions.

Section 14, Displacement allowance.

Section 12, Duties of contractors.

Section 30, Effect of laws and agreements inconsistent with the Act.

Section 9, Grant of licences.

Section 20, Inspectors

Section 21, Inter-State migrant workmen to be deemed to be in employment from date of recruitment for thepurposes of certain enactments.

Section 15, Journey allowance, etc.

Section 18, Liability of principal employer in certain cases.

Section 8, Licensing of contractors

Section 29, Limitation of prosecutions.

Section 24, Obstructions.

Section 27, Offences by companies

Section 16, Other facilities.

Section 26, Other offences