Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(35) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(35)"Trader" means any person who in his normal course carries on the business of buying or selling, storing or processing of any notified agricultural produce as a principal or as a duly authorised agent.Chapter-II Establishment of Markets