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[Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(6)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)on any agricultural produce exported or caused to be exported by any person either on his own account or as an agent for another person from the market area to outside the country; Subject to the production of a certificate issued by the Director of industries and commerce Government of Karnataka certifying that he is eligible for exemption of fee.]