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[Cites 0, Cited by 0] [Section 72D(1)] [Section 72D] [Entire Act]

State of Karnataka - Subsection

Section 72D(1)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)if the holder of the licence or any servant or anyone acting on his behalf with his (licence holder's) expressed or implied permission commits a breach of any of the terms or conditions or licence;