Section 2(2) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(2)after clause (vi), the following clauses shall be inserted, namely:-"(vi-a) "e market" means a virtual platform created using information and communication technology for marketing activities in agricultural produce such as billing, booking, contracting, negotiating, information exchange, record keeping and other connected activities as are done electronically on computer network or internet;(vi-aa) "export" means dispatch of agricultural produce outside the territory of India;(vi-aaa) "exporter" means such person or firm who exports agricultural produce;(vii-a) "import" means bringing agricultural produce from outside the territory of India;(vii-aa) "importer" means such person or firm who imports agricultural produce from outside the territory of India;"
