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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Karnataka - Subsection

Section 86(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)No person shall act as a commission agent and no commission agent's licence shall be granted to any person unless he has deposited with or furnished to the market committee cash security or a bank guarantee of [not less than one thousand rupees but not exceeding five thousand rupees as may be specified in the bye laws.]]