Section 2(n) in The Punjab Agricultural Produce Markets Act, 1961
(n)"principal market yard" and "sub-market yard" means an enclosure, building or locality declared to be a principal market yard and sub-market yard under section 7;(nn)[ "processing" means giving a treatment or a series of treatment to an agricultural produce in order to make it fit for use or consumption and includes manufacturing [out] [Substituted by Haryana Act No. 28 of 1980.] of an agricultural produce.]
