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 89] [Entire Act]

State of Karnataka - Subsection

Section 89(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)An appeal against an order under sub-section (1) shall lie to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] or such officer sub-ordinate to him as he may specify within such period as may be prescribed.