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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)regarding the suspension or cancellation of licences [by him or by the Chairman] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986];