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

State of Andhra Pradesh - Subsection

Section 2(f) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

(f)'Collection center' means any place or places that may be declared by the Oil Palm Commissioner, by notification in the Andhra Pradesh Gazette specifying the Jurisdiction of the center as a collection center for the purchase, delivery, ..........or payment for Oil Palm Fresh Fruit Bunches and includes such portion of the premises of the factory, as is used for any of these purposes and declared as such; 'Collection center' to be located by the factory shall be notified by the Oil Palm Commissioner.