Section 2 in The Mineral Products (Additional Duties Of Excise And Customs) Act, 1958
2. Definitions.-
In this Act, "motor spirit", "kerosene", "refined diesel oils and vaporizing oil", "diesel oil, not otherwise specified" and "furnace oil" shall have the meanings respectively assigned to them in items Nos. 6, 7, 8, 9 and 10 of the First Schedule to the Central Excises and Salt Act, 1944 (1 of 1944).]Prior to substitution by Act 38 of 1960, Section 2 read as:
