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 131D] [Entire Act] State of Karnataka - Subsection Section 131D(6) in Karnataka Agricultural Produce Marketing Act 1966 (6)Trading delivery clearing and settlement shall take place on such terms and conditions as may be prescribed.
