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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(2)(xxx) in Karnataka Agricultural Produce Marketing Act 1966

(xxx)the form of application for licence the qualifications and disqualifications for securing the renewal of the different kinds of licences the procedure for the inquiry about and verifying the correctness of the statements made in the applications for licences;