Section 152(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 152(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)so far as it appears necessary or expedient in connection with any of the matters aforesaid for varying the powers or jurisdiction of any court or authority and empowering new courts or other authorities to exercise such jurisdiction as may be specified in such order.

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State of Karnataka - Subsection

Section 152(1)(c) in Karnataka Agricultural Produce Marketing Act 1966