Section 2(5) in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
(5)"dealer" means any person who carries on, within the State of Tamil Nadu, the business of buying or selling or processing, fish or exporting fish in raw or in processed form or fish products and includes,-(a)a commission agent, a broker or any other mercantile agent, by whatever name called; and(b)a non-resident dealer or an agent of a non-resident dealer or a local branch of a firm or company or association situated outside the State of Tamil Nadu;
