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[Cites 0, Cited by 1] [Section 16(2)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2)(i) in Karnataka Agricultural Produce Marketing Act 1966

(i)if he is a defaulter for a period of more than fifteen days by failing to pay any fee or other amount due to the market committee from the date on which the bill in that regard is presented to him: