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[Cites 0, Cited by 2] [Section 10(4)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(4)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)Save as otherwise provided in this Act [but subject to the pleasure of the State Government] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] the members of the first market committee shall hold office for a period of two years from the date of notification under sub-section (1):