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[Cites 0, Cited by 6] [Section 74(1)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(1)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)[ of the [Director of Agricultural Marketing] [Inserted by Act 17 of 1980 w.e.f.3.11.1979] under sections 9 and 61 may within sixty days from the date on which the order is communicated to him appeal to the [State Government.] [Substituted by Act 16 of 1991 w.e.f.1.8.1991 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.]]