Section 2 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Ordinance" means the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007 (A.P. Ordinance No. 4 of 2007);(b)"Form" means a form appended to these rules;(c)"Section" means a section of the Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Ordinance, 2007;(d)"State Research & Development Committee" means a committee constituted by Controller with members representing various agencies and concerned persons for the purpose of physical verification of the infrastructure, availability of basic seed and evaluation of distinguishable characters in the standing crop, to recommend for grant of permission for trial marketing;(e)"Non-notified variety" means variety which is not notified under Section 5 of the Seeds Act, 1966 (Central Act 54 of 1966)
