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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(iia) in Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2011

(iia)‘e-market’ means electronic market set up either by Government or its agencies or a person for conducting trading in notified Agricultural Produce through electronic media or by any means of communication in which buying, selling, contracting and negotiating is car-