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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(1)(a) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(a)no reeler [or a reeler who is also a twister] shall, sell or agree to sell silk yarn reeled, or as the case may be, [reeled and twisted by him] [Substituted by Act 12 of 1980 w.e.f. 6.11.1979.];