Section 2(e) in Cardamom (Licensing and Marketing) Rules, 1987
(e)[ "person" means an individual or a firm, company, multi-State co-operative societies registered under the Multi-State Co-operative Societies Act, 2002 (39 of 2002) or a charitable society registered under the Societies Registration Act, 1860 (21 of 1860).] [Substituted by Notification No. G.S.R. 816(E), dated 18.11.2014 (w.e.f 26.2.1987).]
