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 79] [Entire Act] State of Karnataka - Subsection Section 79(1) in Karnataka Agricultural Produce Marketing Act 1966 (1)No market functionary shall solicit or receive remuneration for his services by way of commission fees charges or in any other form except as prescribed by the rules or bye-laws.
