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Union of India - Section

Section 2 in The Amla Grading and Marking Rules, 2008

2. Definitions.

- In these rules, unless the context other wise requires, -
(a)"Agricultural Marketing Adviser" means the agricultural marketing adviser to the Government of India;
(b)"authorised packer" means a person or body of persons who has been granted the certificate of authorization to grade and mark Amla dried and Amla powder in accordance with the grade standards and procedure prescribed under these rules;
(c)"certificate of authorisation" means a certificate issued under the provisions of General Grading and Marking Rules, 1988 authorizing a person or a body of persons to grade and mark Amla dried and Amla powder with the grade designation mark;
(d)"General Grading and Marking Rules" means the General Grading and Marking Rules, 1988 made under section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937);
(e)"Schedule' means a Schedule appended to these rules.