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

Union of India - Subsection

Section 2(i) in Agricultural And Processed Food Products Export Development Authority Act, 1985

(i)"Scheduled product" means any of the agricultural or processed food products included in [the First Schedule] [Substituted for the words "the Schedule" by Act No. 20 of 2009].