Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(2A)] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(2A)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)if there is only one candidate he shall be declared to have been elected as the Chairman [or as the case may be the Vice- Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]. If there are two or more candidates votes of the members present at the meeting shall be taken by ballot and the candidate securing the highest number of votes shall be declared to have been elected as the Chairman [or as the case may be the Vice-Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991];