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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(5) in Karnataka Agricultural Produce Marketing Act 1966

(5)Where a contract or agreement is entered into on behalf of a market committee the Secretary of the market committee shall report the fact to the market committee at its meeting convened on any date next after the date of the entering into of such contract or agreement.