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

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State of Bihar - Subsection

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

(e)"commission agent" means a person who on behalf of another person and in consideration of "adat" or commission makes or offers to make a purchase or sale of agricultural produce or does or offers to do anything necessary for completing and carrying out such purchase or sale:

(ee)"Chief Commission" means the Chief Commissioner of Manipur:

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State of Bihar - Subsection

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