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 Telangana - Subsection

Section 2(ik) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(ik)[ "Direct Purchase Centre" means a place in the notified area of market committee licensed as a direct purchase centre wherein the operator of the Direct purchase centre is permitted to buy the notified agricultural produce from the producers;] [Inserted by Act No.3 of 2016.]