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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(6) in Karnataka Agricultural Produce Marketing Act 1966

(6)The security amount deposited or bank guarantee furnished shall be deemed to be held in trust for the purposes for which it is made and shall not be used or utilised for any purpose of the market committee nor shall it be liable to levy of attachment or execution by any court or other authority for any other purpose.