Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

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

(a)any decision made by the returning officer under the provisions of this Act or the rules made thereunder shall in so far as it determines the question between those candidates be effective also for the purposes of the petition; and