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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(9)(ii) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008

(ii)"Category B City"; means a city, included as Category B city in the Schedule-II to this Order having a population of 3 lakhs and more but less than 10 lakhs;