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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)[ to the purchase of such produce if the purchaser is a person who purchases such produce for his domestic consumption;] [Substituted by Act 43 of 1976 w.e.f. 1.6.1976]:-