Section 38(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The members of the market committee shall save as otherwise provided in this Act hold office for a term of [five years] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] [before the expiry of which election shall be held to a market committee;] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]:[Proviso x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
