In this Act, unless the context otherwise requires,-- (a) "commodity" means-- (i) any essential commodity; (ii) any article manufactured or produced by any scheduled industry; (b) "essential commodity" shall have the same meaning as in the Essential Commodities Act, 1955 (10 of 1955); (c) "jute packaging material" means jute, jute yarn, jute twine, jute sacking cloth, hessian cloth, jute bags or any other packaging material containing not less than seventy-five per cent., by weight, of jute; (d) "scheduled industry" shall have the same meaning as in the Industries (Development and Regulation) Act, 1951 (65 of 1951); (e) "Standing Advisory Committee" means the Standing Advisory Committee constituted under section 4.Open in Lexace · Ask the AI about this section
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