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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(ii) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007 (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;
