Section 100(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)With effect from such date as the State Government may by notification appoint in this behalf there shall be established for the State of [Karnataka] [Adapted by the Karnataka Adaptations of Laws order 1973 w.e.f. 1.11.1973] a Board called the [Karnataka State Agricultural Marketing Board] [Adapted by the Karnataka Adaptations of Laws order 1973 w.e.f. 1.11.1973].
