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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Karnataka - Subsection

Section 154(1)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)casual vacancies in the seats of members or market committees or in the office of Chairmen or Vice-Chairmen of market committees functioning under the preceding proviso shall [until the 19th day of July 1969] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] be filled and all matters in connection with the filling of such vacancies shall be regulated in accordance with the provisions governing the filling up of such vacancies and regulating such matters as were in force immediately before the date of coming into force of this Act.