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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(k) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(k)'Government' means the State Government ;
(kk)[ 'khandasari sugar' means sugar produced by open-pan process in a khandasari unit from sugarcane juice, or from rab or gur or both, containing more than eighty per cent sucrose ;] [Inserted by Act No.4 of 1967.]
(kkk)[ 'khandasari unit' means a unit which is engaged or ordinarily engaged in the manufacture or production of khandasari sugar and which is capable of handling sugarcane juice produced with the aid of a crusher driven by any mechanical power ; and includes such other unit engaged or ordinarily engaged in the manufacture or production of gur or rab ;] [Substituted by Act No.25 of 1976.]