Section 2(1) in The Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Warehousing (Development and Regulation) Act, 2007;(b)"applicant" means a person making an application to the Authority seeking registration as an accreditation agency under Rule 4;(c)"certificate" means certificate of registration granted under Rule 6;(d)"Form" means the form appended to these rules.(da)[ "Primary Cooperative Society" means a Primary Agriculture Cooperative Society or a Primary Agriculture Marketing Society or a Primary Agriculture Credit Society or a Farmers Service Society or a Large Sized Agricultural Multi-purpose Cooperative Society registered under a Cooperative Societies Act of any State or any Cooperative Society registered under any State Law providing for registration of Mutually Aided Cooperative Society.]
