Section 134 in Karnataka Agricultural Produce Marketing Act 1966
134. Provisions of Act not to apply to Central and State Governments.
- The provisions of this Act shall not apply to any sales or purchases made directly by the Central Government or the State Government.[Provided that nothing in this section shall exempt any buyer or purchaser from the State or Central Government from liability to pay the fee payable under section 65.] [Inserted by Act 4 of 1982 w.e.f. 1.5.1968]
