Section 65(2A)(iii) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 1] [Section 65(2A)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(2A)(iii) in Karnataka Agricultural Produce Marketing Act 1966

(iii)if the produce is purchased by a trader from another trader the trader selling the produce [shall] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] realised it from the purchaser and shall be liable to pay the market fee to the committee; and

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State of Karnataka - Subsection

Section 65(2A)(iii) in Karnataka Agricultural Produce Marketing Act 1966