Section 2(i) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(i)"Horticultural Produce" means all produce and commodities whether processed or unprocessed, of Horticulture produce as are specified in the Schedule to this Act or declared by the Government of Arunachal Pradesh by notification under section 19 of this Act and also includes a mixture of two or more than two products.
