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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Karnataka - Subsection

Section 17A(2) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(2)All moneys received by way of market fees, license fees, or other fees or charges and all grants or contributions made by the Government shall form part of the Fund established under sub-section (1).