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

State of Karnataka - Subsection

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

(c)of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.06.1986 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.] cancelling or suspending a licence may within thirty days from the date on which the order is communicated to him appeal to the [State Government] [Substituted by Act 35 of 1986 w.e.f.17.06.1986 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.]