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[Cites 0, Cited by 0] [Section 131A(1)] [Section 131A] [Entire Act]

State of Karnataka - Subsection

Section 131A(1)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)set up by itself or finance assist or support farmers and farmers associations to set up collection centers by whatever name called at various places in the State whether within or outside the area aforesaid to collect assemble sort grade process pack store or transport fruits and vegetables and to provide market information and to carryout such other activities as may enable them to market the produce using the National Integration Produce Market or to do anything facilitatory or incidental thereto;