Section 131 in Karnataka Agricultural Produce Marketing Act 1966
131. Recovery of sums due to Government from market committee or Board.
- Every sum due from a market committee or the Board to the State Government shall be paid by the person in charge of the fund of the market committee or Board on receipt of a requisition from the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or the State Government.[CHAPTER XIII A [Chapter XIIIA inserted by Act 31 of 2000 w.e.f. 16.6.2000] National Integrated Produce Market
