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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means such date as the Central Government may, by notification in the Official Gazette, appoint for the purpose of section 3; (b) "Board" means the National Jute Board constituted under section 3; (c) "Chairperson" means the Chairperson of the Board; (d) "Council" means the Jute Manufactures Development Council established under section 3 of the Jute Manufactures Development Council Act, 1983 (27 of 1983); (e) "Jute" means the plants of jute, kenaf and mesta; (f) "jute manufacture" shall have the same meaning as assigned to it in the Jute Manufactures Cess Act, 1983(28 of 1983); (g) "member" means a member of the Board and includes the Chairperson; (h) "prescribed" means prescribed by rules made under this Act; (i) "regulations" means regulations made by the Board under this Act; (j) "Society" means the National Centre for Jute Diversification, a society set up by the Central Government in the Ministry of Textiles and registered under the Societies Registration Act,1860 (21 of 1860); (k) "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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