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

State of Jammu-Kashmir - Subsection

Section 2(6) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(6)"Broker" means an agent who in consideration of a commission merely negotiates and brings about a contract for the purchase or sale of notified agricultural produce on behalf of his principal, but does not receive, deliver, transport, pay for the sale/purchase of or collect the payment for the sale of the notified agricultural produce;