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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 154(2)] [Section 154] [Entire Act] State of Karnataka - Subsection Section 154(2)(a) in Karnataka Agricultural Produce Marketing Act 1966 (a)for making omissions from additions to and adaptations and modifications of the rules notifications and orders issued under the repealed enactments;