Section 8(3)(a) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(a)the purchase or sale of notified agricultural produce by,-

(i)a Taluk Agricultural Produce Co-operative Marketing Society;

(ii)a Primary Agricultural Co-operative Credit Society; and

(iii)any other co-operative society permitted by the state Government;

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