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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(5)(v) in Karnataka Agricultural Produce Marketing Act 1966

(v)a certificate issued by the Director of Industries and commerce Government of Karnataka or his nominee certifying that he has fulfilled the above conditions and he is eligible for exemption of fee shall be produced.]