Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ESSENTIAL COMMODITIES (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1956 CONTENTS 1. . 2. . 3. . ESSENTIAL COMMODITIES (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1956 In exercise of the powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling in this behalf, and in supersession of the Order published in the Ministry of External Affairs No. F. 12-12/55-GP, dated the 28th September, 1955 published at page No. 298 of the Gazette of India, Extraordinary, Part II, Sec. 3, dated the 29th September, 1955 the Central Government hereby makes the following Order, namely :- 1. . :- (1) This Order may be called the Essential Commodities (Application to the State of Pondicherry) Order, 1956. (2) It shall come into force at once. 2. . :- (1) The provisions of the Essential Commodities Act, 1955 (hereinafter referred to as the said Act), are hereby applied to, and shall be in force in the State of Pondicherry (hereinafter referred to as the said State) subject to- (a) any amendments to which the said Act is for time being generally subject in the territories to which it extends, and (b) the subsequent provisions of this Order. 3. . :- Reference in the said Act to the State Government or to a law not in force, or to any functionary not in existence, in the said State, shall be construed as a reference to the Central Government or to the corresponding law, if any, in force, or to the corresponding functionary in existence, in the said State, as the case may be : Provided that if any question arises as to who such corresponding fuctionary is, the decision of the Central Government thereon shall be final