Section 2 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"essential commodity" means any of the commodities mentioned in the Schedule, and such other commodity as the State Government may, by notified order, specify;(b)"notified order" means an order notified in the official Gazette;(c)"State Government" means Uttar Pradesh Government.
