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[Cites 0, Cited by 1] [Section 143] [Entire Act]

State of Karnataka - Subsection

Section 143(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)[x x x] [Omitted by Act 4 of 1982 w.e.f.4.11.1981] the State Government may by notification declare that a market area shall from a date to be specified in the notification cease to be a market area.