Section 145(2)(d) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)any appointment notification notice fee order scheme licence permission bye-law or form made issued or imposed by the market committee which has been dissolved in respect of any part of the area subject to the authority of the new market committees shall be deemed to have been made issued or imposed by such market committee concerned unless and until it is superseded by any notification notice fee order scheme licence permission rule bye-law or form made issued or imposed by it.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 145(2)(d) in Karnataka Agricultural Produce Marketing Act 1966