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 145(2)] [Section 145] [Entire Act] State of Karnataka - Subsection Section 145(2)(b) in Karnataka Agricultural Produce Marketing Act 1966 (b)the term of office of the newly constituted committees shall be the same as is applicable to the first market committee under sub-section (3) of section 10;