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[Cites 0, Cited by 0] [Section 131A(1)] [Section 131A] [Entire Act]

State of Karnataka - Subsection

Section 131A(1)(iv) in Karnataka Agricultural Produce Marketing Act 1966

(iv)register users of the National Integrated Produce Market and may also levy and collect registration fees security deposit and advance and levy and collect other charges for the services rendered and utilities provided to the farmers farmers associations farmers co-operative Societies buyers and all other functionaries registered with or using the National Integrated Produce market: