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[Cites 0, Cited by 4] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(v) in Karnataka Agricultural Produce Marketing Act 1966

(v)[ one member shall be a representative of Agricultural Co-operative Processing Societies carrying on business in notified agricultural produce within the market area who is not disqualified under section 16 elected by the committee of management of such societies:] [Clause (v) with provisos was omitted by Act 17 of 1980 w.e.f. 3.11.1979 and Clause (v) inserted by Act 16 of 1991 w.e.f. 1.8.1991]