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[Cites 0, Cited by 0] [Section 135(3)] [Section 135] [Entire Act]

State of Karnataka - Subsection

Section 135(3)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)The Committee or the Board may at any time before the time specified for compliance of any such order either offer to produce its books at the trial or give notice of its intention to show cause against such order and thereupon the same shall not be enforced without further orders.