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State of Karnataka - Section

Section 157 in Karnataka Agricultural Produce Marketing Act 1966

157. Amendment of [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Act 11 of 1959.

- In section 2B of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Co-operative Societies Act 1959,-
(1)in sub-section (1) after the words "by or under this Act" the words "or under any other law for the time being in force" shall be added;
(2)in sub-section (4) after the word "thereunder" the words "and in respect of proceedings under any other law consistent with such law" shall be inserted;
(3)in sub-section (6) after the words " an appeal lies to it" the words "under this Act or any other law for the time being in force" shall be inserted;
(4)in sub-section (7) after the words and figures "under section 105" the words "of this Act or under any other law" shall be inserted.[Schedule] [Schedule inserted by Act 17 of 1980 w.e.f. 30.6.1979]I Animal Husbandry
1. Butter 6. Poultry
2. Cattle 7. Pigs
3. Eggs 8. Sheep
4. Ghee 9. Skins and Hides
5. Goats 10. Wool
II Fibres
1. Cotton (ginned and unginned) 2. Mesta
    3. Sunhemp.
[III Flowers [Omitted by Notification No. CMW 257 MMD 86 dated 4.12.1986 and Inserted by Notification No. CMW 104 MRE 94 dt. 9.1.1995]