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 Haryana - Subsection Section 2(c) in The Punjab Fruit Nurseries Act, 1961 (c)"fruit plant" means any plant which can produce edible fruits or nuts, and includes budwood, seedings, grafts, seeds and cuttings of such plant;
