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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(2)(xxvi) in Karnataka Agricultural Produce Marketing Act 1966

(xxvi)the circumstances in which a warning may be given or a penalty may be imposed by the market committee on the market functionaries or other persons for breach of bye-laws and the procedure to be followed for the purpose;