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 0] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(4) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013 (4)Deductions not more than that allowed by Central Government on the net weight of sugarcane purchased, shall be allowed as binding materials.
