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State of Uttar Pradesh - Section

Section 2 in U.P. krishi Utpadan Mandi (Bisawan Sanshodhan) Niyamawali, 2016

2. Amendment of Rule 2.

- In the Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 hereinafter referred to as the said rules, in Rule 2, in sub-rule (1) after clause (xix) the following clause shall be inserted, namely -"(xix) "Online Market" means a market where the trade of notified agricultural produce takes place on an electronic platform.".