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SC: 'Ghee' Must be Considered As 'Product of Livestock' in Notified Market Areas of AP - (07 Mar 2024)

CIVIL

Supreme Court while dismissing the challenge to 1994 Andhra Pradesh Notification has held “ghee” to be a “product of livestock” for the purposes of regulation of its purchase and sale in all notified market areas of Andhra Pradesh (AP).

Tags : SUPREME COURT   ANDHRA PRADESH   PRODUCT OF LIVESTOCK   GHEE  

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