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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2)(h) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(h)[ the market fee payable by the rearers and the reelers in respect of cocoons sold and purchased in the cocoon market, such fee not exceeding two per cent of the price of the cocoons; [Clause (h) to (hd) Substituted by Act 33 of 1979 w.e.f. 6.11.1979.]
(ha)the market fee payable by the reelers, [the reelers who are also twisters and [licensed traders]] in respect of silk yarn sold or purchased by them in the silk exchange, such fee not exceeding two per cent of the price of silk yarn;
(hb)amenities and facilities to be provided in the silk exchange including settlement of disputes between the sellers and purchasers of the silk yarn;
(hc)the sitting fee and other allowances payable to the members of the committees constituted under sections 10 and 10A;
(hd)matters relating to the Fund constituted under section 17A;]