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

State of Karnataka - Subsection

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

(b)of the Chairman [x x x] [Omitted by Act 16 of 1991 w.e.f.1.8.1991] suspending any licence may within seven days from the date on which the order is communicated to him appeal to the market committee;
(bb)[ of the Secretary suspending any licence may within seven days from the date on which the order is communicated to him appeal to the Chairman;] [Inserted by Act 16 of 1991 w.e.f.1.8.1991]