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[Cites 0, Cited by 1] [Section 74(1)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)of the market committee refusing to grant or renew a licence or cancelling a licence or suspending any licence may within thirty days from the date on which the order is communicated to him appeal to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986];