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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Karnataka - Subsection

Section 85(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)No trader shall buy or take delivery of any goods from any commission agent on credit and no trader's licence shall be granted to any person who intends to buy or take delivery of goods from commission agents on credit unless he has deposited with or furnished to the market committee cash security or a bank guarantee of not less than rupees one thousand.