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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act] State of Karnataka - Subsection Section 46(2)(d) in Karnataka Agricultural Produce Marketing Act 1966 (d)in cases of emergency direct the execution or stoppage of any work or the doing of any act which requires the sanction of the market committee.