Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72A(2)] [Section 72A] [Entire Act]

State of Karnataka - Subsection

Section 72A(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)[ establish a Direct Purchase Center to purchase notified agricultural produce directly from an agriculturist; or]