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[Cites 0, Cited by 0] [Section 131D] [Entire Act]

State of Karnataka - Subsection

Section 131D(7) in Karnataka Agricultural Produce Marketing Act 1966

(7)The spot exchange shall provide guarantee performance of all contracts executed on the spot exchange platform. For this purpose it shall maintain a settlement guarantee fund. Notwithstanding any default of any member spot exchange licensee shall be responsible for collection and payment price to sellers the payment has to be made as per the schedule prescribed.