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[Cites 0, Cited by 9] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)The State Government may by notification declare its intention of regulating the marketing of such agricultural produce in such area as may be specified in the notification. The notification may also be published in Kannada in a newspaper circulating in such area.