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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(2)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)any agricultural produce imported or caused to be imported by any person either on his own account or as an agent for another person from out side the State into any market area within the State for the purpose of processing or manufacturing except for one's own domestic consumption.]