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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 2 in The Produce Cess Act, 1966

2. Definitions.

In this Act, unless the context otherwise requires,--
(a)"Collector" means the officer appointed by the Central Government to perform in any specified area the duties of a Collector under the provisions of this Act and the rules made thereunder, and includes any officer subordinate to that officer whom he may, by order in writing, authorise to perform his duties under those provisions;
(b)[* * * * *] [Omitted by Act 4 of 1987, Section 2.]
(c)[ "customs airport", "customs port" and "customs station" have the meanings respectively assigned to them in the Customs Act, 1962] [Substituted by Act 49 of 1966, Section 2, for cl. (c) (retrospectively)] (52 of 1962);
(d)"Indian Council of Agricultural Research" means the body registered in that name under the Societies Registration Act, 1860 (21 of 1860);
(e)"lac" includes any form of manufactured or unmanufactured lac other than refuse lac;
(f)"managing agent" has the meaning assigned to it in the Companies Act, 1956 (1 of 1956);
[* * * * *] [Omitted by Act 4 of 1987, Section 2][* * * * *] [Omitted by Act 30 of 1983, Section 7 (w.e.f. 1-1-1984)]
(j)"prescribed" means prescribed by rules made under this Act;
(k)"produce" means any goods specified in the First Schedule [***] [Omitted by Act 4 of 1987, Section 2]
For such appointments see G.S.R. 884, published in Gazette of India, 1969, Pt. II, Section 3 (i), Ext., p. 243 (as amended by G.S.R. 2319, dt. 23-9-1969, p. 631). For conferment of duties of a collector under the Act to Collectors of Customs, see G.S.R. 885, Gazette of India, 1969, Pt. II, S.3(), Ext., p. 245; for appointment of District Collectors and Dy. Commissioners in the States of Mysore and Orissa as Collectors unde this Act, see G.S.R. 813, published in Gazette of India, 1969,, Pt. II, Section 3(i), Ext., p. 231 and for similar authorisations of the said officers in the State of A.P., Haryana, Kerala, M.P., Punjab, Rajasthan, Nagaland and U.P. and of the Director of Handlooms in the State of Madras (Tamil Nadu), see G.S.R. 2241), published in Gazette of India, 1968, Pt. II. S.3(i), Ext., p. 651.