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 1] [Section 78(2)] [Section 78] [Entire Act] State of Karnataka - Subsection Section 78(2)(b) in Karnataka Agricultural Produce Marketing Act 1966 (b)keep the goods of the seller in safe custody and adequately insured against fire theft or flood rain or any other natural calamities; and