Section 63(1)(iii) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(1)(iii) in Karnataka Agricultural Produce Marketing Act 1966

(iii)to do such other acts as may be required in relation to the superintendence direction and control of markets or for regulating marketing of agricultural produce in any place in the market area and for purposes connected with the matters aforesaid and for that purpose may exercise such powers and discharge such functions as may be provided by or under this Act.

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State of Karnataka - Subsection

Section 63(1)(iii) in Karnataka Agricultural Produce Marketing Act 1966