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 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in The U.P. Sheera Niyantran Niyamavali, 1974 (c)"Captive Consumption" means the molasses transferred from a sugar mill to a distillery or industrial unit having the same ownership as that of the sugar mill;
