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

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

(2)For the purpose of this clause, any person who stores in quantity of more than 10 quintals of one or more of pulses put together at any one time, unless the contrary is proved be deemed to be carrying on business as a Dealer, Producer or a Commission Agent dealing in pulses, under this Order.