Section 80(2)(iii) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 80(2)(iii) in Karnataka Agricultural Produce Marketing Act 1966

(iii)deduction in weight or price on account of deviation from sample or known standard made in accordance with the decision of the authority entrusted with settlement of disputes under this Act where the purchase is made by sample or by reference to a known standard;

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State of Karnataka - Subsection

Section 80(2)(iii) in Karnataka Agricultural Produce Marketing Act 1966