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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(3)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)The security deposited or a bank guarantee furnished by a commission agent shall be subject to a second charge in favour of such of the principals as the commission agent shall be indebted to in respect of the sales of their goods for the total amount of such indebtedness.