Section 73(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Notwithstanding anything contained in sub-section (1) but subject to the provisions of sub-section (4) the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] may for reasons to be recorded in writing by order suspend or cancel any licence granted or renewed under this Chapter:Provided that no order under this sub-section shall be made without notice to the market committee. [or any other person likely to be affected as the case may be] [Inserted by Act 23 of 2007 w.e.f.16.8.2007.]
