Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 157] [Entire Act] State of Karnataka - Subsection Section 157(3) in Karnataka Agricultural Produce Marketing Act 1966 (3)in sub-section (6) after the words " an appeal lies to it" the words "under this Act or any other law for the time being in force" shall be inserted;
