Section 41(2C) in Karnataka Agricultural Produce Marketing Act 1966
(2C)If for any reason the Chairman or the Vice-Chairman is not elected at the meeting referred to in sub-section (2) such election shall be held at an adjourned meeting by the [prescribed officer for the election of Chairman and Vice-Chairmen and after following the procedure laid down in subsection (2A)] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991],-(i)[ x x x [Omitted by Act 16 of 1991 w.e.f. 1.8.1991](ii)x x x]]
