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 65(5)] [Section 65] [Entire Act] State of Karnataka - Subsection Section 65(5)(ii) in Karnataka Agricultural Produce Marketing Act 1966 (ii)The increased production compared to the average of the production made in the previous three years qualifies for exemption under expansion program.