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

State of Uttar Pradesh - Subsection

Section 2(b) in The U.P. Fruit Nurseries (Regulation) Act, 1976

(b)"fruit nursery" means any place where fruit plants are, in the regular course of business, propagated and sold for transplantation, but does not include-
(i)a fruit nursery having an area less than 0.2 hectare,
(ii)fruit nursery belonging to or managed by the Government;