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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(1)(b) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(b)[ no person, whether a licenced trader or not, shall purchase or agree to purchase silk yarn from a reeler or from a reeler who is also a twister, [Clause (b) and (bb) Substituted by Act 12 of 1980 w.e.f. 6.11.1979.]
(bb)[ no licenced dealer, shall sell or agree to sell silkyarn of any origin brought or caused to be brought by him from outside the State".]