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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(c) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987

(c)"Fruit Plant" means any plant which can produce edible fruits or nuts and includes budwood, seedlings, grafts, layers, seed bulbs, suckers, rhizomes and cuttings of any such plant.