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

State of Karnataka - Subsection

Section 2(50) in Karnataka Agricultural Produce Marketing Act 1966

(50)"warehouse" means any building structure or other protected enclosure which is or may be used for the purpose of storing agricultural produce being goods on behalf of the depositors but does not include cloak rooms attached to hotels railways stations the premises of other public carriers and like;