Section 96(1)(iv) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 96(1)(iv) in Karnataka Agricultural Produce Marketing Act 1966

(iv)the incompatibility of combining the regulation of trade in such commodity with that of other agricultural produce the existing market committee or committee functioning in such area is or are unable to or cannot possibly provide facilities for the regulated trading in such commodity and that,-

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State of Karnataka - Subsection

Section 96(1)(iv) in Karnataka Agricultural Produce Marketing Act 1966