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 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(a) in The Punjab Cattle Fairs (Regulation) Act, 1967 (a)'broker' means a person who strikes a bargain between a seller and a purchaser of cattle, in any cattle fair, on payment of commission;
