Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)Every meeting shall be open to the public unless the presiding authority deems any inquiry or deliberation pending before the committee should be held in camera:Provided that the presiding authority may at any time cause any person who interrupts the proceedings to be removed and for the purpose such force as may be necessary may be used.