Legal Document View

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
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)a direct purchase of notified agricultural produce by a licencee under section 72A from the agriculturist.]