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] [Entire Act] State of Karnataka - Section Section 82A in Karnataka Agricultural Produce Marketing Act 1966 82A. [ No market functionary to participate in strike etc. [Inserted by Act 35 of 1986 w.e.f.17.6.1986] - No market functionary shall without giving a notice of not less than seven days to the market committee participate in any demonstration or strike.]
