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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Chairman" means the Chairman of the Council; (b) "Council" means the Jute Manufactures Development Council established under section 3; (c) "jute manufacture" shall have the same meaning as assigned to it in the Jute Manufactures Cess Act, 1983 (27 of 1983); (d) "member" means a member of the Council and includes the Chairman; (e) "prescribed" means prescribed by rules made under this Act; 2[(f) "year" means the year commencing on the 1st day of April and ending on the 31st day of March next following.]    |
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