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 1] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(3) in Karnataka Agricultural Produce Marketing Act 1966 (3)"Board" means the [Karnataka State Agricultural Marketing Board] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.] established under this Act;
