Section 2(18) in Karnataka Agricultural Produce Marketing Act 1966
(18)"market" means any notified area declared [or deemed to be declared] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968] to be a market under [this Act] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968];[(18-A) "Marketing" means buying selling importing exporting grading processing storage transport branding packaging market information and channels of distribution and includes all activities involved in the production of notified agricultural produce commencing from the stage of harvest till such notified agricultural produce reach the consumers ultimately.] [Substituted by Act 23 of 2007 w.e.f. 16.8.2007.]
