Section 2(iiA) in The Rajasthan Agricultural Produce Markets Rules, 1963
(iiA)[ "Agriculture Produce of Particular Specification" means notified agricultural produce specified in the license issued under section 5-C and section 14 of the Act. [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, page 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/page 549/H. 484.]
