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2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day", in relation to any sugar year, means such day in the year as the Central Government may, by notification, specify having regard to the agro-climatic conditions prevailing or likely to prevail, the quantity of cane available or likely to be available for crushing and other relevant factors:

Provided that for the sugar year 1978-79, the appointed day shall be the 15th day of November, 1978;

(b) "cane" means sugarcane;

(c) "date of vesting", in relation to a sugar undertaking, means the date on which the management of the undertaking vests in the Central Government under section 3;

(d) "notification" means a notification published in the Official Gazette;

(e) "prescribed" means prescribed by rules made under this Act;

(f) "sugar undertaking" means an undertaking engaged in the manufacture or production of sugar by means of vacuum pans and with the aid of mechanical power and "notified sugar undertaking" means a sugar undertaking in respect of which a notification has been issued under section 3;

(g) "sugar year" means the period of twelve months commencing on the 1st day of October and ending with the 30th day of September next following;

(h) words and expressions used but not defined in this Act and defined in the Industries (Development and Regulation) Act, 1951 (65 of 1951) shall have the meanings respectively assigned to them in that Act and for this purpose a sugar undertaking shall be deemed to be an industrial undertaking within the meaning of that Act;

(i) words and expressions used but not defined in this Act or in the Industries (Development and Regulation) Act, 1951 (65 of 1951) but defined in the Companies Act, 1956 (1 of 1956) shall have the meanings respectively assigned to them in the Companies Act, 1956.

1. The words "the period so specified is less than three years from the date of vesting and" omitted by Act 44 of 1981, s. 2 (w.e.f. 30-11-1981).

2. Subs. by Act 11 of 1985, s. 2, for "six years" (w.e.f. 20-11-1984).



Sugar Undertakings (Taking Over of Management) Act, 1978 Back




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