Section 2(15) in Karnataka Agricultural Produce Marketing Act 1966
(15)"insolvent" means a person who ceases to pay his debts in the ordinary course of business or [cannot pay his debts in respect of financial transactions pertaining to market functionaries in the Agricultural Produce Marketing Committee] [Substituted by Act 18 of 2010 w.e.f.16.04.2010.] as they become due whether he has committed an act of insolvency or not;
