Section 2(a) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(a)[ "agricultural produce" means such items of produce of agriculture, horticulture, viticulture, apiculture, sericulture, pisciculture, animal husbandry or forest as are specified in the Schedule, and includes admixture of two or more of such items, and also includes any such item in processed form, and further includes gur, rab, shakkar, khandsari and jaggery ;] [Substituted and be deemed always to have been subs, by Section 2 of U.P. Act no. 10, 1970.]
