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[Section 2] [Complete Act]
Central Government Act
Section 2(3) in The Sugar- Cane Act, 1934
(3) " sugar" means any form of sugar containing more than ninety per cent. of sucrose.
1. This Act has been rep. in Bihar by Bihar Act 7 of 1937, in U. P. by U. P. Act 1 of 1938; in certain districts of Madras and Andhra by Madras Act 20 of 1949 and in Punjab by Punjab Act 40 of 1953. 2 Subs. by the A. O. 1950, for the former sub- section. 3 Subs. by the Adaptation of Laws (No. 3) Order, 1956, for" Part B States". 4 Ins., ibid.