Section 80(2)(ii) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 80(2)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)deduction in weight on account of driage of raw produce as shall be fixed by the bye-laws or standing orders of the market committee where according to such bye-laws or the standing orders the produce is required to be weighed and the weight recorded as soon as it is entrusted to the commission agent for sale and there is no likelihood of the produce being sold on the same day on which it is so entrusted;

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State of Karnataka - Subsection

Section 80(2)(ii) in Karnataka Agricultural Produce Marketing Act 1966