Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 56] [Entire Act] State of Karnataka - Subsection Section 56(xi) in Karnataka Agricultural Produce Marketing Act 1966 (xi)prefer complaints in respect of prosecutions to be launched on behalf of the market committee and conduct proceedings civil or criminal on behalf of the market committee.
