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

State of Karnataka - Subsection

Section 2(8) in Karnataka Agricultural Produce Marketing Act 1966

(8)[ "commission agent" means a person who in the ordinary course of business makes or offers to make a purchase or sale of agricultural produce on behalf of the owner or seller or purchaser or such agricultural produce for commission;] [Substituted by Act 35 of 1986 w.e.f. 17. 6.1986]