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

State of Goa - Subsection

Section 2(1)(z) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(z)"section" means a section of the Act;
(za)"Sponsor Registering Authority" means an Authority designated by the Government for registering Contract Farming Sponsor;
(zb)"State" means the State of Goa;
(zc)"surveyor" means a person who on arrival of a consignment of agricultural produce for sale in any market area or market, surveys it for ascertaining the quality, refraction, adulteration and other like factors;
(zd)"Warehouse" means any building, structure or other protected enclosure, which is, or may be used for the purpose of storing declared agricultural produce (being goods on behalf of depositors) and includes as warehouse licenced or run under the Warehousing Corporations Act, 1962 (58 of 1962) but does not include a clock room attached to a hotel, railway station, port or to any premises of like nature;
(ze)"Warehouseman" includes a person or a firm holding a licence for issuing receipts for goods stored in a warehouse run under the Warehousing Corporations Act, 1962 (58 of 1962).