Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 18] [Entire Act] State of Karnataka - Subsection Section 18(2) in Karnataka Agricultural Produce Marketing Act 1966 (2)If any institution fails to return its representative then the State Government shall nominate a member of such institution who is qualified to be elected as such representative.
