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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(i) in The Orissa Agricultural Produce Markets Act, 1956

(i)[ "Agricultural Produce" means such produce (whether processed or not) of agriculture, forest, animal husbandry, agriculture, horticulture and pisciculture as are specified in the Schedule;] [Substituted vide Act No. 27 of 1984, Section 2 (i) (a).]