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

State of Karnataka - Subsection

Section 2(4) in Karnataka Agricultural Produce Marketing Act 1966

(4)"broker" means an agent who in consideration of a commission fee or reward merely negotiates and brings about a contract for the purchase or sale of notified agricultural produce on behalf of his principal but does not receive deliver transport pay for the purchase of or collect the payment for the sale of the notified agricultural produce;