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 0] [Section 146(2)] [Section 146] [Entire Act] State of Karnataka - Subsection Section 146(2)(n1) in Karnataka Agricultural Produce Marketing Act 1966 (n1)[ the procedure and fee for registration under section 64A; [Inserted by Act 23 of 2007 w.e.f. 16.8.2007.]