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

State of Karnataka - Subsection

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

(f)if the holder of the licence is convicted of any offence under this Act then within one year of the conviction if the conviction is for the first time and within three years for subsequent conviction.