Section 154A(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 0] [Section 154A(1)] [Section 154A] [Entire Act]

State of Karnataka - Subsection

Section 154A(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)the Administrator shall hold office until the date immediately preceding the date of the first meeting of the market committee constituted under section 11.

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State of Karnataka - Subsection

Section 154A(1)(c) in Karnataka Agricultural Produce Marketing Act 1966