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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(1)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)if the holder of the licence has become an insolvent;
(dd)[ if the holder of the licence fails to pay the market fee due along with the penalties specified in the bye-laws;] [Inserted by Act 29 of 1987 w.e.f.10.8.1987]
(de)[ if the holder of licence fails to pay the price to the producer seller immediately after sale;] [Inserted by Act 16 of 1991 w.e.f.1.8.1991]