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[Cites 0, Cited by 0] [Section 72C(3)] [Section 72C] [Entire Act]

State of Karnataka - Subsection

Section 72C(3)(v) in Karnataka Agricultural Produce Marketing Act 1966

(v)the concerned authority is satisfied that the applicant don't possess the infrastructure credentials experience or adequate capital for investment or any other requirements as may be prescribed for establishment of a private market yard or farmer -consumer market; or