Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act] State of Karnataka - Subsection Section 148(2)(xvii) in Karnataka Agricultural Produce Marketing Act 1966 (xvii)the enforcement of prompt payment by the commission agent to his principal soon after delivery of the goods is given to the purchaser;