Section 2(ik) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(ik)[ "Direct Purchase Centre" means a place in the notified area of Market Committee licensed as a Direct Purchase Centre wherein the operator of the Direct Purchase Centre is permitted to buy the notified agricultural produce from the producers;] [Added by Act No. 14 of 2015, dated 8.10.2015.]
