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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Karnataka - Subsection

Section 146(2)(e) in Karnataka Agricultural Produce Marketing Act 1966

(e)the persons by whom and the form in which copies of documents and entries in the books of a market committee or the Board may be certified and the charges to be levied for the supply of such copies;