Section 2(12A) in Karnataka Agricultural Produce Marketing Act 1966
(12A)[ "Director of Agricultural Marketing" means the officer appointed by the State Government as such and includes [the Commissioner of Agricultural Marketing or] [Inserted by Act 35 of 1986 w.e.f. 17.6.1986] any other officer or officers empowered by the State Government by notification to exercise or perform such of the powers or functions of the Director of Agricultural Marketing under the provisions of this Act or the rules as may be specified in such notification;]
