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[Cites 0, Cited by 0] [Section 135(3)] [Section 135] [Entire Act]

State of Karnataka - Subsection

Section 135(3)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)On the application of any party to a legal proceeding the court or other authority may order that such party may inspect and take copies of any entries in a market committee's or Board's book for any of the purposes of such proceeding or may order the committee or the Board as the case may be to prepare and produce within a time to be specified in the order certified copies of all such entries accompanied by a further certificate that no other entries are to be found in the books of the committee or Board relevant to the matters in issue in such proceeding and such further certificate shall be dated and subscribed in the manner prescribed for certified copies under sub-section (1).