Section 133 in Karnataka Agricultural Produce Marketing Act 1966
133. Power to exempt certain class of [co-operative societies etc] [Substituted by Act Act 35 of 1986 w.e.f. 17.6.1986] from the provisions of Act.
- The State Government may by notification exempt [any State Government undertaking or] [Inserted by Act Act 35 of 1986 w.e.f. 17.6.1986] any class of co-operative societies [or farmers producer organizations in the State] [Inserted by Act 5 of 2014 w.e.f. 04.01.2014] [x x x] [Omitted by Act 47 of 1976 w.e.f. 22.6.1976] from any of the provisions of this Act or the rules or the bye-laws subject to such conditions and restrictions as may be specified in such notification.
