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

State of Jammu-Kashmir - Subsection

Section 2(9) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(9)"mercantile agents" means a mercantile agent having in the customary course of business as such agent authority either to sell goods, or to consign goods for the purpose of sale or to buy goods or raise money on the security of goods;