Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65(2A)] [Section 65] [Entire Act] State of Karnataka - Subsection Section 65(2A)(iv) in Karnataka Agricultural Produce Marketing Act 1966 (iv)in any other case of sale of such produce the purchaser shall be liable to pay the market fee to the committee.]