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

State of Gujarat - Subsection

Section 2(8) in The Gujarat Agricultural Pests and Diseases Act, 1980

(8)"plant" includes the fruit, leaves, bark, cuttings and any living portion of a plant but does not include the seed:Provided that the State Government may, by notification in the Official Gazette, direct that the seed of any particular plant shall be included in the definition of the plant;