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[Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(6)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)in respect of purchases of agricultural produce by such processing industries in accordance with the Integrated Karnataka Agri-Business Development Policy-2011 of the Government published in the Governament Order No. AHD 172 AFT 2010 dated: 05.03.2011;