Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act] State of Karnataka - Subsection Section 36(1)(g) in Karnataka Agricultural Produce Marketing Act 1966 (g)fraudulently or without due authority as the case may be attempts to do any of the foregoing acts or willfully aids or abets the doing of any such acts.