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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(4)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)[ A person who is nominated as a member under [clause (iv) or (v)] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] of sub-section (1) shall hold office so long only as he continues to be the member of the [Co-operative Marketing Society or Agricultural Co-operative Processing Society] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991].]