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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(1)The Government shall appoint an officer of the Department of Horticulture not below the rank of Additional Director of Horticulture as the Oil Palm Commissioner to exercise the powers and perform the functions of the oil palm commissioner under this Act.