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 1] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(t) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (t)"Specified agricultural produce" means a agricultural produce specified in the notification under section 6 or as modified under section 8;
