Section 2(vi) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(vi)[ "market" means a place established or declared under sub-section (3) of section 4 and includes a market yard and any building therein, a warehouse, a cold storage, a processing unit, a Direct Purchase Centre or any other place declared as market by the market committee;] [Substituted by Act No. 14 of 2015, dated 8.10.2015.]
