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[Cites 0, Cited by 1] [Section 145(2)] [Section 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)the market committee constituted for the market area under this Act shall be deemed to have been dissolved and the State Government shall constitute separate market committees under section 10 for each of the separate market areas subject to such conditions as may be prescribed and the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall also simultaneously declare a specified area and a specified place as the market and the market yard for each of the new market areas;