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[Cites 0, Cited by 2] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(iv) in Karnataka Agricultural Produce Marketing Act 1966

(iv)[ one member shall be a representative of Co-operative Marketing Societies carrying on business in notified agricultural produce within the market area who is not disqualified under section 16 elected by the committee of management of such societies;] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991]