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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(2)(xviii) in Karnataka Agricultural Produce Marketing Act 1966

(xviii)the enforcement of payment of the price of goods by the purchaser to the commission agent as and when it falls due in accordance with the terms of credit where the commission agent has allowed credit before the expiry of the maximum term of credit permissible under the bye-laws;