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2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,- (1) "controlled area" means any area specified in a notification issued under sub-section (1) of section 3; (2) "factory" means any premises (including the precincts thereof) wherein twenty or more workers are working or were working on any day of the preceding twelve months and in any part of which any manufacturing process connected with the production of sugar is being carried on or is ordinarily carried on with the aid of power; and (3) "sugar" means any form of sugar containing more than ninety per cent. of sucrose.    |
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