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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(3) in Karnataka Agricultural Produce Marketing Act 1966

(3)A market committee may pass and submit for the consideration of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] resolutions on any question connected with the administration of the market area.