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

State of Haryana - Subsection

Section 2(f) in The Punjab Agricultural Produce Markets Act, 1961

(f)"dealer" means any person who within the notified market area sets up, establishes or continues or allows to be continued any place for the purchase, sale, storage or processing or agricultural produce notified under sub-section (1) of section 6 or purchases, sells, stores or processes such agricultural produce;