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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(b) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(b)appoint a Market Officer [to levy and collect the market fee payable under this Act in respect of cocoons sold or purchased in the cocoon market] [Inserted by Act 6 of 1981 w.e.f. 25.2.1960.], and constitute a committee consisting of two representatives of rearers, and [three representatives of reelers] [Substituted by Act 33 of 1979 w.e.f 6.11.1979.], with the Market Officer as Chairman, for regulating generally the procedure for the conduct of business in the cocoon market and for the performance of such functions as may be determined by the Government;