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[Cites 0, Cited by 3] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

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

(viii)[ one shall be an officer not below the rank of the Secretary of the concerned Market Committee nominated by the Director of Agricultural Marketing who shall have no right to vote under section 41 or section 44.] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991]