Section 3(2)(h) in Agricultural Produce (Grading And Marking) Act, 1937
(h)[ any other matter which is required to be, or may be, prescribed.] [Word " and" occurring at the end of cl.(f) omitted, and cl.(h) inserted by the Agricultural Produce (Grading and Marking) (Amendment) Act (76 of 1986), S.3 (15-4-1987).]