Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(1) in Karnataka Agricultural Produce Marketing Act 1966

(1)Save as otherwise provided in section 58 the State Government or the officer authorised by it in this behalf may from amongst the officers and servants of the Karnataka State Market Committee Service or Karnataka State Marketing Service constituted under section 62 appoint other officers and servants of a market committee.