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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)If any market functionary fails without sufficient cause to comply with the direction of the market committee under sub-section (1) the market committee may without prejudice to any other action against such functionary after such inquiry as may be prescribed direct him to pay such amount as may be prescribed by the bye-laws as penalty to the committee.