Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2)(xiii) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969

(xiii)'Hamal' means a person licensed by a market committee to render service on wages in handling of a notified commodity in the market and includes woman labourer;