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[Cites 0, Cited by 1] [Section 16(2)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2)(f) in Karnataka Agricultural Produce Marketing Act 1966

(f)if he is a servant of any market committee local authority or cooperative society or holds a licence from the market committee as a weighman measurer [surveyor or hamal] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986]; or