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[Cites 0, Cited by 1] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(v) in Karnataka Agricultural Produce Marketing Act 1966

(v)[ one shall be a member of the committee of management of a an Agricultural Co-operative Processing Society carrying on business in notified agricultural produce within the market area who is not disqualified under section 16;] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]