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

State of Madhya Pradesh - Subsection

Section 2(d) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987

(d)"purchaser" means any person, including any company or association or body of individuals, whether incorporated or not, who purchases or is supplied or obtains any forest produce from the State Government under any agreement.