Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Karnataka - Section

Section 152A in Karnataka Agricultural Produce Marketing Act 1966

152A. [ Power to amend the Schedule. [Inserted by Act 17 of 1980 w.e.f. 30.6.1979]

- The State Government may by notification add to amend or delete any of the items of agricultural produce specified in the Schedule and thereupon the Schedule shall be deemed to be amended accordingly.]