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

State of Jammu-Kashmir - Subsection

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

(2)"A Preharvest Contractor" means a person engaged in purchase/deal of any Agriculture Commodity on preharvest contract terms from the producer and is engaged in sale/purchase or export of such commodities as notified in person or through his agent .