Section 2(i) in The Gujarat Agricultural Produce Markets Act, 1963
(i)"agricultural produce" means all produce, whether processed or not, of [agriculture and horticulture] [Substituted for 'agriculture, horticulture and animal husbandry' by the Gujarat Agricultural Produce Markets (Amendment) Act, 2006 (Gujarat 21 of 2006), dated 31st March 2006.], specified in the Schedule;
