Section 17(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)[ Any question for decision under sub-section (2) pending before the Deputy Commissioner shall on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation) and Certain Other Laws (Amendment) Act 1991 stand transferred to the Director of Agricultural Marketing and such question shall be decided by him as if it had been reported to or initiated by him.] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]
