Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Karnataka - Subsection

Section 146(2)(o) in Karnataka Agricultural Produce Marketing Act 1966

(o)any other matter for which there is no provision in this Act (including prescribing appellate authorities periods within which appeals or revision petitions have to be filed) and for which provision is in the opinion of the State Government necessary for giving effect to the purposes of this Act.