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

State of Rajasthan - Subsection

Section 2(c) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980

(c)"Collector" means the Collector of a district and includes Additional Collector and such other Officer not below the rank of Sub-Divisional Officer, as may be authorised by the Collector to perform the functions and exercise the powers of the Collector under this Order;
(cc)[ "Commission Agent" means a Commission Agent having, in the customary course of business as such agent, authority either to sell trade articles, or to consign trade articles for the purposes of sale or to buy trade articles on behalf of his principal;] [Inserted by S.O. 2, dated 30.3.1995, Rajasthan Government Gazette Extraordinary, Part IV(ga) dated 5.4.1995, page 3(4)]