Section 157(4) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 157(4) in Karnataka Agricultural Produce Marketing Act 1966

(4)in sub-section (7) after the words and figures "under section 105" the words "of this Act or under any other law" shall be inserted.[Schedule] [Schedule inserted by Act 17 of 1980 w.e.f. 30.6.1979]I Animal Husbandry

1.	Butter	6.	Poultry
2.	Cattle	7.	Pigs
3.	Eggs	8.	Sheep
4.	Ghee	9.	Skins and Hides
5.	Goats	10.	Wool

II Fibres

1.	Cotton (ginned and unginned)	2.	Mesta
		3.	Sunhemp.

[III Flowers [Omitted by Notification No. CMW 257 MMD 86 dated 4.12.1986 and Inserted by Notification No. CMW 104 MRE 94 dt. 9.1.1995]

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State of Karnataka - Subsection

Section 157(4) in Karnataka Agricultural Produce Marketing Act 1966