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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act] State of Karnataka - Subsection Section 146(2)(j) in Karnataka Agricultural Produce Marketing Act 1966 (j)the fees payable in respect of appeals under this Act or the rules and the fees payable in respect of any other matters;