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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(xviii) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(xviii)[ "Warehouse" means any building or structure or other protected enclosure including cold storage licensed as Warehouse and used for the purpose of storing agricultural produce on behalf of the depositors.] [Inserted by Act No. 14 of 2015, dated 8.10.2015.]