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[Cites 0, Cited by 2] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

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

(b)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall by a notification under clause (a) also declare a specified place [x x x] [Omitted by Act 19 of 1969 w.e.f. 1.5.1968] in the market to be a market yard for the regulated marketing of the notified agricultural produce specified in the notification. He may also by the same notification or by any subsequent notification or notifications declare [any other specified place or places] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] as the case may be [x x x] [Omitted by Act 19 of 1969 w.e.f. 1.5.1968] in the market to be a market sub-yard or sub-yards for the regulated marketing of the notified agricultural produce specified in the notification.