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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2)(i) in Karnataka Agricultural Produce Marketing Act 1966

(i)the Secretary of the market committee may execute contracts or agreements on behalf of the market committee where the amount or value of such contract or agreement does not exceed [such amount as may be prescribed] [Substituted by Act 16 of 1991 w.e.f. 1.4.1994] regarding matters in respect of which he is generally or specially authorised to do so by a resolution of the market committee;