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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(p) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(p)[ "trader" means a person who in his normal course of business buys or sells any notified agricultural produce, and includes a person engaged in processing of agricultural produce, but does not include an agriculturist as defined in clause (b) of this sub-section.] [Substituted by M.P. Act No. 26 of 1987 (w.e.f. 1-6-1987).]