Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(xliv) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011 (xliv)"Sale" means and includes barter or deposit of goods, by way of pledge or as security, for the amount received as advance;
