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 2] [Entire Act]

State of Karnataka - Subsection

Section 2(37B) in Karnataka Agricultural Produce Marketing Act 1966

(37B)"rural shandy" means a place where retail sale of notified agricultural produce takes place and where no market functionary operates in accordance with the provisions of this Act the rules the bye-laws and standing orders of the Market Committee;]