Section 147 in Karnataka Agricultural Produce Marketing Act 1966
147. [ Regulations. [Substituted by Act 35 of 1986 w.e.f.17.6.1986; Section 61(3) 78 85 86 90 106 112 and 147 have been amended and new sections 63A 106A and 109A have been inserted by Act 16 of 1991 but they are not yet brought into force. Text of the amendments made to the above sections and the new sections inserted are at the end of the Act; See foot note below section 61.]
- Subject to the provisions of this Act and the rules the Board may by notification and with the previous approval of the State Government make regulations in relation to the carrying into effect the functions entrusted to the Board under this Act.
