Section 16(2)(c) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 16(2)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)if an order is passed against him under section 108 of [the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] in proceedings instituted under section 110 of that Code such order having not been subsequently reversed or quashed; or

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State of Karnataka - Subsection

Section 16(2)(c) in Karnataka Agricultural Produce Marketing Act 1966