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[Cites 0, Cited by 34] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(e) in The Insecticides Act, 1968

(e)"insecticide" means-
(i)any substance specified in the Schedule; or
(ii)such other substances (including fungicides and weedicides) as the Central Government may, after consultation with the Board, by notification in the Official Gazette, include in the Schedule from time to time; or
(iii)any preparation containing any one or more of such substances;