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[Cites 0, Cited by 1] [Section 73(2)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)Subject to the provisions of sub-section (4) the Secretary of a market committee may for reasons to be recorded in writing suspend a licence for a period of not more than one week for any reason for which a market committee may suspend a licence under sub-section(1).