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[Cites 0, Cited by 0] [Section 2(29)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(29)(i) in Karnataka Agricultural Produce Marketing Act 1966

(i)buying goods on credit to an extent that the aggregate amount payable to the commission agents [or sellers] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] in the market area at any time exceeds the limit up to which he is permitted to remain indebted to the commission agent [or sellers] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] according to the bye-laws with regard to the amount of security he has deposited with or the bank guarantee he has furnished to the market committee;