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 149] [Entire Act] State of Karnataka - Subsection Section 149(2) in Karnataka Agricultural Produce Marketing Act 1966 (2)The first bye-laws shall be published in such manner as may be prescribed.
