Section 2(19A) in Karnataka Agricultural Produce Marketing Act 1966
(19A)[ "market charges" means all charges in connection with the handling of agricultural produce such as the commission of commission agents brokerage remuneration for weighment loading unloading cleaning sorting counting sieving and dressing of agricultural produce;] [Inserted by Act 35 of 1986 w.e.f. 17.6.1986]
