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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)no local authority shall notwithstanding anything contained in any law for the time being in force establish authorise or continue or allow to be established authorised or continued any place in the market area for the marketing of any notified agricultural produce: