Section 106 in Karnataka Agricultural Produce Marketing Act 1966
106. [ Term of office of the members of the Board.] [Substituted by Act 35 of 1986 w.e.f.17.6.1986; Section 61(3) 78 85 86 90 106 112 and 147 have been amended and new sections 63A 106A and 109A have been inserted by Act 16 of 1991 but they are not yet brought into force. Text of the amendments made to the above sections and the new sections inserted are at the end of the Act; See foot note below section 61.]
- The elected members of the Board shall save as otherwise provided in this Act hold office for a period of [five years.] [Substituted by Act 35 of 1986 w.e.f.17.6.1986]
