Section 2(e) in The Orissa Cement Control Order, 1973
(e)"Institution" means any Company, Corporation or Society registered under the Companies Act, 1956, Societies Registration Act, 1860 or the Orissa Co-operative Societies Act, 1962, any office or organisation of Government, a Public Sector Undertaking, Local Authority, Statutory Body, Industrial Undertaking, a religious, cultural, charitable or educational institution and such other institution;(ee)[ "Levy cement" means the cement requisitioned by the Central Government from the cement producers of India under Section 18-A of the Industries (Development and Regulation) Act, 1951 (65 of 1951). [Inserted vide S.R.O. Notification No. 408 dated 1.7.1982-Published in Orissa Gazette Extraordinary No. 1065 of 1982.]
