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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)A commission Agent shall,-
(a)arrange for the storage of the goods of the seller;
(b)keep the goods of the seller in safe custody and adequately insured against fire theft or flood rain or any other natural calamities; and
(c)pay the seller in cash the price of the goods as soon as such goods are sold.]