Section 2(7) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(7)"Buyer (Purchaser)" means a persons, a firm, a firm, a Company or Co-operative- society or Government Agency, Public Undertaking Agency or Corporation, Commission Agent who himself or on behalf of any person argent buys or agrees to buy agricultural produce in the market area as notified under this Act;
