Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980
2. Definitions
In this Act, unless the context otherwise requires-
(a) "appropriate government" means, as respects a detention order made by the Central Government or by an officer of the Central Government or person detained under such order, the Central Government, and as respects a detention order made by a State Government or by an officer of a State Government or as respect a person detained under such order, the State Government;
(b) "detention order" means an order made under section 3;
(c) "State Government" in relation to a Union Territory , means the administrator thereof.
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