Section 80(2)(iv) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 80(2)(iv) in Karnataka Agricultural Produce Marketing Act 1966

(iv)deduction in weight or price on account of the detection of adulteration not readily detectable on customary examination made in accordance with the decision of the authority entrusted with settlement of disputes under this Act.

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State of Karnataka - Subsection

Section 80(2)(iv) in Karnataka Agricultural Produce Marketing Act 1966