Section 62(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)[ The State Government may by notification amalgamate the Karnataka State Market Committee Service and the Karnataka State Marketing Service into one single service and for this purpose it shall have power to equate the posts determine the scale of pay and to do such other things which are necessary or incidental to give effect to the amalgamation.] [Inserted by Act 16 of 1991 w.e.f.27.6.1995]
