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State of Karnataka - Section

Section 63A in Karnataka Agricultural Produce Marketing Act 1966

63A. [ ***] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986; Section 61(3) 78 85 86 90 106 112 and 147 have been amended and new sections 63A 106A and 109A have been inserted by Act 16 of 1991 but they are not yet brought into force. Text of the amendments made to the above sections and the new sections inserted are at the end of the Act; See footnote below Section 61]