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

State of Karnataka - Subsection

Section 2(1)(e) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987

(e)"purchaser" means any person, including any company or association or body of individuals whether incorporated or not, who purchases or is supplied or granted or obtains any forest produce from the State Government under any agreement and the word 'purchaser' shall be construed accordingly.