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

State of Punjab - Subsection

Section 2(c) in The Punjab Forward Contracts Tax Act, 1951

(c)"dealer" means any persons, firm, Hindu Joint family or limited concern, including an arthi or "chamber" or association formed for the purpose of conducting business in forward contracts, who conducts such business in the course of trade in the State either on his own behalf or on behalf of any other person, arhti; "chamber" or association;