Section 126A in Karnataka Agricultural Produce Marketing Act 1966
126A. [ Power of the Government to give direction to the market committee private market licensee and farmer - consumer licensee. [Substituted by Act 23 of 2007 w.e.f. 16.8.2007]
- The State Government may give such directions to the market committee private market licensee and farmer - consumer market licensee as in its opinion are necessary or expedient for carrying out the purposes of this Act and it shall be the duty of such market committee private market licensee and farmer-consumer market licensee as the case may be to comply with such directions.]
