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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(46) in Karnataka Agricultural Produce Marketing Act 1966

(46)"sub-market yard" means a specified place declared [or deemed to be declared] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968] to be a sub-market yard under [this Act] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968];