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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)For every sub-market there shall be [one or more sub-market yards.] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986]