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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(3) in Karnataka Agricultural Produce Marketing Act 1966

(3)The notifications under sub-sections (1) and (2) shall be issued as soon as possible after the issue of a notification under sub-section (2) of section 6 declaring any specified area as the market.