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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969

(b)“fruit nursery” means any place, where fruit plants are in the regular course of business propagated and sold for transplantation, but does not include a fruit nursery belonging to, or managed by, the Government;