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

State of Jammu-Kashmir - Subsection

Section 2(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)"Agricultural Produce" mean anything produced from land in the course of agricultural or horticulture and includes forest produce or any produce of like nature either processed or unprocessed and declared by the Government by notification to be agricultural produce for purposes of this Act;