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

State of Gujarat - Subsection

Section 2(xxiii) in The Gujarat Agricultural Produce Markets Act, 1963

(xxiii)"trader" means any person, who carries on the business of buying or selling of agricultural produce or of processing of agricultural produce for sale and includes a co-operative society, joint family or an association of persons, whether incorporated or not, which carries on such business;