Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Levy Sugar Price Equalisation Fund Act, 1976 (b)"excess realisation", in relation to each grade of levy sugar,—(i)means the price realised by any producer, on the sale of levy sugar of such grade, in excess of—
