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[Cites 0, Cited by 0] [Section 135(3)] [Section 135] [Entire Act]

State of Karnataka - Subsection

Section 135(3)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)An order under this sub-section or sub-section (2) may be made either with or without summoning the committee or Board and shall be served on the committee or the Board three clear days exclusive of public holidays before the same is to be complied with unless the court or other authority shall otherwise direct.