Section 16(2)(g) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 16(2)(g) in Karnataka Agricultural Produce Marketing Act 1966

(g)if save as hereinafter provided he has directly or indirectly any share or interest in any work done by the order of the market committee or any contract of employment with or under or by or on behalf of the market committee; or

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State of Karnataka - Subsection

Section 16(2)(g) in Karnataka Agricultural Produce Marketing Act 1966