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 3] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(14) in Karnataka Agricultural Produce Marketing Act 1966 (14)[ "goods" means any kind of notified agricultural produce; [Inserted by Act 35 of 1986 w.e.f. 17.6.1986]
