Section 11(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Nothing contained in this section shall be deemed to prevent the persons belonging to the Scheduled Castes or the Scheduled Tribes or Backward classes or women for whom seats are reserved in a Market Committee under clause (i) of sub-section (1) from standing for election to the non-reserved seats in such Market Committee.Explanation. - For the purpose of this section section 10 and section 14 categories 'A' and 'B' shall mean category AAA and ABA referred to in clause "(2B)" of section 2."] [Inserted by Act 13 of 2002 w.e.f. 11.4.2002]
