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

State of Jammu-Kashmir - Subsection

Section 2(33) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(33)"Seller" means a person who sells or agrees to sell any agricultural produce and includes a person who sells on behalf of any other person as his agent or servant or commission agent;