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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(i) in The Gujarat Tribal Development Corporation Act, 1972

(i)"processing" means all activities relating to the processing of agricultural produce so as to make it marketable or fit for consumption and includes purchase and storage of raw material, purchase of equipment, and purchase, installation and running of machinery, required for processing and storage of finished produce;