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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)[ No person shall be a member of two or more market committees and if a person is chosen as a member of two or more market committees then at the expiration of such period as may be prescribed that person's seat in all market committees shall become vacant unless he has previously resigned his seat in the market committees of all but one of such market committees.