Section 2(1)(iii) in The Rajasthan Agricultural Produce Markets Act, 1961

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State of Rajasthan - Subsection

Section 2(1)(iii) in The Rajasthan Agricultural Produce Markets Act, 1961

(iii)"broker" means an agent whose ordinary course of business is to negotiate and make contracts on payment of commission for the purchase or sale of agricultural produce on behalf of his principal and includes a commission agent but does not include the servant of the principal whether engaged in negotiating or making such contracts;

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State of Rajasthan - Subsection

Section 2(1)(iii) in The Rajasthan Agricultural Produce Markets Act, 1961