Section 58(4A) in Karnataka Agricultural Produce Marketing Act 1966
(4A)[ Save as otherwise provided in this Act the [State Government may on the recommendation of the Director of Agricultural Marketing] [Inserted by Act 35 of 1986 w.e.f. 17.6.1986] constitute an enforcement cell headed by an officer not below the rank of a Group-A officer of [the Karnataka Administrative Service or the Karnataka State Marketing Service] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] to exercise such powers and perform all such duties as may be made given issued exercised and performed by a market committee under any of the provisions of items (iv) (vi) and (xii) of clause (a) and items (ii) (iv) and (v) of clause (b) of sub-section (2) of section 63 and sections 66 67 and 70.]
