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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for:-
(a)the procedure of transactions of Business of the Sugarcane Control Board;
(b)the form in which any notice required shall be given.