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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(vi) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(vi)"Buyer" (Purchaser) means a person, group of person, firm or company or co-operative society or Government agency, corporation, trader, commission agent or arhatiya, who, himself or on behalf of any other person or agent, buys or agrees to buy agricultural produce in the Market Area, as notified under this Act;