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[Cites 0, Cited by 8] [Section 84] [Entire Act]

State of Karnataka - Subsection

Section 84(4) in Karnataka Agricultural Produce Marketing Act 1966

(4)Notwithstanding anything contained in any law no suit or other legal proceeding shall be entertained by any court in respect of disputes referred to in sub-section (1) without the previous sanction of the market committee