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

State of Rajasthan - Subsection

Section 2(1)(iv) in The Rajasthan Agricultural Pests and Diseases Act, 1951

(iv)"notified area" means any area specified in the notification issued under section 3 in which a declaration made under the said section shall remain in force;