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[Section 3(3C)] [Section 3] [Complete Act]
Central Government Act
Section 3(3C)(d) in The Essential Commodities Act, 1955
(d) the securing of a reasonable return on the capital employed in the business of manufacturing sugar, and different prices may be determined from time to time for different areas or for different factories or for different kinds of sugar. Explanation.-- For the purposes of this sub- section," producer" means a person carrying on the business of manufacturing sugar.]