Section 13(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)[ Notwithstanding anything contained in any law for the time being in force the State Government may issue instructions relating to all matters connected with elections to the market committees including directions for cancellation of the calender of events or postponement of the poll.] [Inserted by Act 4 of 1982 w.e.f. 4.11.1981]
