Section 2(d) in Kerala Fishermen's Welfare Fund Act, 1985
(d)[ "dealer" means any person who carries on, within the State of Kerala the business of buying or selling or processing fish or exporting fish (in raw or in processed form) or fish products and includes,- [Substituted by Act 17 of 1999.](i)a commission agent, a broker or any other mercantile agent; by whatever name called; and(ii)a non-resident dealer or an agent of a non-resident dealer or a local branch of a firm or company or association situated outside the State of Kerala;]
