Section 96(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 96(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)the benefits to the producers and the probable income to the market committee by separately regulating the trade in that commodity alone would be commensurate with the efforts involved in and sufficient for discharging the duties and responsibilities of such regulation; and

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State of Karnataka - Subsection

Section 96(1)(c) in Karnataka Agricultural Produce Marketing Act 1966