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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(1)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)the trading in such commodity in such area can be efficiently regulated only if an independent market and a separate market committee for the purpose are established it may [in consultation with the Board] [Inserted by Act 16 of 1991 w.e.f.1.8.1991] take the necessary steps for the establishment of an independent market and market committee for the purpose in the manner provided in this Act notwithstanding that such area falls within the jurisdiction of any market committee or committees already functioning and exercising regulation of marketing of any other commodity or commodities.