Legal Document View

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
[Cites 0, Cited by 20] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(i) in Karnataka Agricultural Produce Marketing Act 1966

(i)[ eleven members shall be persons elected by the agriculturists in the market area of whom [two shall be a woman] [Substituted by Act 13 of 2002 w.e.f. 11.4.2002] one shall be a person belonging to the Scheduled Castes one shall be a person belonging to Scheduled Tribes and two persons belonging to the Backward Classes out of which one shall be from persons falling under Category 'A' and one shall be from persons falling under category 'B':