Section 6(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)(a)For every market area,-(i)there shall be a market and(ii)there may be one or more sub-markets;(b)For every market,-(i)there shall be a market yard and(ii)there may be one or more market sub-yards;(c)For every sub-market there shall be [one or more sub-market yards.] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986]
