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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(1)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)to provide such facilities for [transport and marketing] [Substituted by Act 17 of 1980 w.e.f.19.5.1995] of agricultural produce therein as the State Government may from time to time direct;