Section 68(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)A market committee may with [the prior approval of the Director of Agricultural Marketing borrow money from the Board or a Scheduled Bank or any other public finance institutions] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] required for carrying out the purposes for which it is established on the security of any property vested in it and of any fees leviable by it under this Act.
