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[Cites 0, Cited by 0] [Section 581A] [Entire Act]

Union of India - Subsection

Section 581A(j) in The Companies Act, 1956

(j)"primary produce" means-
(i)produce of farmers, arising from agriculture (including animal husbandry, horticulture, floriculture, pisciculture, viticulture, forestry, forest products, re-vegetation, bee raising and farming plantation products), or from any other primary activity or service which promotes the interest of the farmers or consumers; or
(ii)produce of persons engaged in handloom, handicraft and other cottage industries;
(iii)any product resulting from any of the above activities, including by-products of such products;
(iv)any product resulting from an ancillary activity that would assist or promote any of the aforesaid activities or anything ancillary thereto;
(v)any activity which is intended to increase the production of anything referred to in sub-clauses (i) to (iv) or improve the quality thereof;