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[Cites 0, Cited by 0] [Section 72D(1)] [Section 72D] [Entire Act]

State of Karnataka - Subsection

Section 72D(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)if the holder of the licence himself or in combination with other licence holder commits any act or abstains from carrying on his normal business in the market area with the intention of willfully obstructing suspending or stopping the marketing of notified agricultural produce in the private market yard/sub market yard and in consequence whereof the marketing of any notified agricultural produce has been obstructed suspended or stopped;