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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)The Chairman of the market committee shall be the chief controlling and supervising officer of the market committee. All officers and servants of the market committee shall subject to the provisions of this Act the rules the bye-laws and the directions if any given by the committee be subject to his control.