Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(a) in The Haryana Cattle Fairs Act, 1970 (a)"broker" means a person who strikes a bargain between a seller and purchaser of cattle in any cattle fair on payment of commission;
