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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5) in Karnataka Agricultural Produce Marketing Act 1966

(5)[ "Buyer" or "Purchaser" means a person who himself or on behalf of any other person or agent buys or agrees to buy notified agricultural produce in the market area.] [Substituted by Act 23 of 2007 w.e.f. 16.08.2007.]