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[Cites 0, Cited by 0] [Section 65(2A)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(2A)(i) in Karnataka Agricultural Produce Marketing Act 1966

(i)if the produce is sold through a commission agent the commission agent [shall] realise the market fee from the purchaser and shall be liable to pay the same to the committee;