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[Cites 0, Cited by 5] [Section 16(1)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)as a representative of agriculturists if he or a firm in which he is a partner or a body corporate (other than a co-operative society) in which he is a director or a joint family of which he is a member does business as a trader [commission agent broker importer or exporter in any market area] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] [or was doing business as a trader commission agent broker importer or exporter till such date not later than five years immediately preceding the date of election] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991];