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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Karnataka - Subsection

Section 146(2)(d) in Karnataka Agricultural Produce Marketing Act 1966

(d)the forms in which returns shall be submitted by the market committee to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] and such other officers as may be authorised by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986];