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

State of Haryana - Subsection

Section 2(j) in The Haryana Rural Development Fund Rules, 1984

(j)"licensee" means a dealer under Section 10 of the Punjab Agricultural Produce Markets Act, 1961, and includes any person who purchases or sells agricultural produce and to whom a licence is granted as Kacha Arhtia or commission agent or otherwise.]