Section 6(2)(c) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 6(2)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)Where by a notification under clause (a) any specified area is declared to be a sub-market the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall by the same notification declare a specified place [x x x] [Omitted by Act 19 of 1969 w.e.f. 1.5.1968] in the sub-market to be a sub-market yard for the regulated marketing of the notified agricultural produce specified in the notification:

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State of Karnataka - Subsection

Section 6(2)(c) in Karnataka Agricultural Produce Marketing Act 1966