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

State of Karnataka - Subsection

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

(ia)[ if the produce is sold by an importer to the purchaser the importer shall realise the market fee from the purchaser and shall be liable to pay the same to the committee;] [Inserted by Act Act 35 of 1986 w.e.f.17.6.1986]