Section 65(2B) in Karnataka Agricultural Produce Marketing Act 1966
(2B)[ The market fee payable under clauses (i) (ia) (ii) or (iii) of subsection (2A) shall be paid to the market committee within such time as may be specified in the bye-laws.] [Inserted by Act 35 of 1986 w.e.f.17.6.1986]
