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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(5) in Karnataka Agricultural Produce Marketing Act 1966

(5)No member of a market committee shall vote on or take part in the discussions of any question coming up for consideration at a meeting of the market committee or any sub-committee if the question is one in which apart from its general application to the public he has any direct or indirect pecuniary interest.