Section 16(2)(h) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 16(2)(h) in Karnataka Agricultural Produce Marketing Act 1966

(h)if he is employed as a legal practitioner on behalf of the market committee or accepts employment as a legal practitioner against the market committee;or

(hh)[ if he is a defaulter for a period of seven days or more by failing to pay the sale proceeds or other amount due to the seller from the date of sale] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]; or

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State of Karnataka - Subsection

Section 16(2)(h) in Karnataka Agricultural Produce Marketing Act 1966