Section 18(1) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(1)The provisions of this Act shall not apply to any sugar undertaking which is owned by or is under the management of the Central Government or a State Government or a corporation established by or under an enactment (including an Ordinance) or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956).
