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

State of Madhya Pradesh - Subsection

Section 2(1)(a) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(a)"agricultural produce" means all produce [x x x] [Omitted by M.P. Act No. 5 of 1990.] of agriculture, horticulture, animal husbandry, apiculture, pisciculture, or forest as specified in the Schedule;