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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Karnataka - Subsection

Section 154(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)for specifying the authority officer or person who shall be competent to exercise such functions exercisable under any of the repealed enactments or any rules notifications or orders issued thereunder as may be mentioned in the said notification.