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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(2)(xv) in Karnataka Agricultural Produce Marketing Act 1966

(xv)the payment of the price of the produce by the purchaser to the seller at the time of taking delivery of goods in all cases of direct purchases made from the producer without the assistance of a commission agent;