Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(12) in The Gujarat Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2008

(12)"Variety" means a plant grouping except micro-organism within a single botanical tax on of the lowest known rank, which can be-
(i)defined by the expression of the characteristics resulting from a given genotype of that plant grouping;
(ii)distinguished from any other plant grouping by expression of at least one of the said characteristics;
(iii)considered as a unit with regard to its suitability for being propagated which remains unchanged after such propagation;
and includes propagating material of such variety, extant variety, transgenic variety, farmers' variety and essentially derived variety;