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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in Karnataka Agricultural Produce Marketing Act 1966

(3)[ Notwithstanding anything contained in any law for the time being in force every market committee shall for all purposes be deemed to be a local authority.] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979]