Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(xxxxiii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014 (xxxxiii)"Value addition" means processing, grading, packaging or other activities due to which value is added to horticultural produce.
