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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1A) in Karnataka Agricultural Produce Marketing Act 1966

(1A)[ in any market area there may be one or more private market yard or farmer - consumer market yard managed by a person who is a private market licencee or farmer - consumer market licencee other than the market committee.] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007]