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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(1)Upon the delivery of oil palm Fresh Fruit Bunches, the Entrepreneur/Occupier of a factory shall pay the price of the oil palm Fresh Fruit Bunches so supplied as per the price fixed by the Price Fixation Committee before 10th of every month.