Section 2(h) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(h)words and expressions used but not defined in this Act and demmed in the industries (Development and Regulation) Act, 1951 (65 of 1951) shall have the meanings respectively assigned to them in that Act and for this purpose a sugar undertaking shall be deemed to be an industrial undertaking within the meaning of that Act;
