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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(q) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980

(q)'pulses' means any one or more of the pulses as specified in part 'A' of Schedule I, whether whole or split or with or without husk and includes products thereof other than husk & bran;] [Substituted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).]