Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(10) in Karnataka Agricultural Produce Marketing Act 1966

(10)[ "Co-operative Marketing Society" means a Co-operative Marketing Society registered or deemed to have been registered under the Karnataka Co-operative Societies Act 1959 for the purpose of marketing of agricultural produce in a market area;] [Omitted by Act 35 of 1986 and Inserted by Act 16 of 1991 w.e.f. 1.8.1991]