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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

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

(3)It shall come into force on such [date] [Act came into force on 01.05.1968 by notification. The text of the notification is at the end of the Act] as the State Government may by notification appoint.