Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)the assets rights and liabilities of the dissolved market committee shall be distributed by the State Government between the new market committees in accordance with such rules as may be prescribed;