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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(c) in Jharkhand Agricultural Produce Markets Act, 2000

(c)[ "broker" means an agent who in consideration of a commission merely negotiates and brings about a contract for the purchase or sale of notified agricultural produce on behalf of his principal, but does not receive, deliver, transport, pay for the purchase of, or collect the payment for the sale of, the notified agricultural produce;] [Substituted by Act 60 of 1982.]