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

State of Jammu-Kashmir - Subsection

Section 2(b) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987

(b)"Fruit Nursery" means any place where fruit plants arc in the regular course of business propagated and sold for transplantation, but does not include a fruit nursery belonging to or managed by the Government.