Section 2(1)(c) in The Bihar Agricultural Produce Markets Act, 1960

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State of Bihar - Subsection

Section 2(1)(c) in The Bihar Agricultural Produce Markets Act, 1960

(c)"broker" means an agent whose ordinary course of business is to negotiate and make contracts on payment of commission for the purchase or sale of agricultural produce on behalf of his principal, but does not include the servant of such principal whether engaged in negotiating or making such contracts:

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State of Bihar - Subsection

Section 2(1)(c) in The Bihar Agricultural Produce Markets Act, 1960