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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Karnataka - Subsection

Section 101(1)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)One person from each revenue district of the State who shall be a Chairman of a market committee in the district elected in the prescribed manner by an electorate consisting of the Chairmen of all market committees in such district;