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State of Karnataka - Section

Section 109 in Karnataka Agricultural Produce Marketing Act 1966

109. [ Grants by the State Government. [Substituted by Act 14 of 1976 w.e.f .24.1.1976]

- The State Government shall for every financial year make a grant to the Board of an amount equal to one per cent of the gross receipts of the market committees during that year by way of market fee and licence fee.]