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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)No commission agent and no other market functionary shall solicit or receive recover or collect market charges or fees or taxes from any person other than those permissible under this Act or the rules or bye-laws or under any other law for the time being in force.