Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 127(2)] [Section 127] [Entire Act]

State of Karnataka - Subsection

Section 127(2)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)during the period of supersession of the market committee all powers and duties conferred and imposed on the market committee by or under this Act or any other law shall be exercised and performed by such officer as the [State Government] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] may from time to time appoint in that behalf;