Section 38(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)[ Notwithstanding anything contained in sub-section (1) a person who is a member of the market committee by virtue of being a representative of a Co-operative Marketing Society or an Agricultural Co-operative Processing Society as the case may be shall cease to be such member on his ceasing to be a member of the Managing Committee of the Society concerned by efflux of his term of office or otherwise.] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991]
