Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 55] [Entire Act] State of Karnataka - Subsection Section 55(4) in Karnataka Agricultural Produce Marketing Act 1966 (4)No contract other than a contract executed as provided in subsections (1) (2) and (3) shall be valid or binding on the market committee;
