Section 108 in Karnataka Agricultural Produce Marketing Act 1966
108. [ Conduct of business of the Board. [Substituted by Act 35 of 1986 w.e.f.17.6.1986]
- The Board shall make regulations not inconsistent with this Act or with any rules made thereunder with respect of the conduct of its business:Provided that till regulations are made under this section the provisions relating to conduct of business of the Board before the commencement of the Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act 1986 shall apply.]
