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Sugar and Edible oil are 'Agricultural Produce': SC Over Britannia's Appeal - (05 Feb 2019)

Supreme Court has upheld Bombay High Court ruling that "edible oil", "Vanaspati" and "sugar" are 'agricultural produce' within the meaning of Section 2(1) (a) of the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963.

Tags : SUPREME COURT   BRITANNIA  

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