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 0] [Section 131A(3)] [Section 131A] [Entire Act] State of Karnataka - Subsection Section 131A(3)(b) in Karnataka Agricultural Produce Marketing Act 1966 (b)any person agency or organaisation interacting in relation to the National Integrated Produce Market by way of business dealings or otherwise.