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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)In case buyer does not make payment under sub-section (1) he shall be liable to make additional payment at the rate of one percent per day of the total price of the notified agricultural produce payable to the seller within five days.