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

State of Karnataka - Subsection

Section 10(1)(i) in Karnataka Agricultural Produce Marketing Act 1966

(i)[[[fourteen agriculturists of whom three shall be women] [Substituted by Act 20 of 2016 w.e.f 27.07.2016] and [one person] [Substituted by Act 13 of 2002 w.e.f. 11.4.2002] belonging to the Scheduled Castes one person belonging to the Scheduled Tribes] one person falling under category 'A' and one person falling under category 'B'] residing in the market area not disqualified under sub-clause (a) of clause (1) or clause (2) of section 16;