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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Karnataka - Subsection

Section 90(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)Save as provided in sub-section (2) all moneys received by a market committee by way of market fees licence fees or other fees or charges all moneys realised by way of penalty all loans raised by the committee and all grants loans or contributions made by the State Government to the committee shall form part of a fund to be called the Market Fund.