Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Karnataka - Section Section 79A in Karnataka Agricultural Produce Marketing Act 1966 79A. [ Market charges by whom payable. [Inserted by Act 35 of 1986 w.e.f.17.6.1986] - All market charges payable after the sale of the agricultural produce shall be recovered from the buyer.]
