Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 112] [Entire Act] State of Karnataka - Subsection Section 112(2) in Karnataka Agricultural Produce Marketing Act 1966 (2)[ [See footnote below section 61] It shall be the duty of the Board to advise on any matter referred to it by the State Government.]
