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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)in so far as that question is not determined by such a decision the [Civil judge] [Substituted by Act 38 of 2013 w.e.f. 16.3.2013.] shall decide between them by lot and proceed as if the one on whom the lot then falls had received an additional vote.