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 2] [Section 145] [Entire Act] State of Karnataka - Subsection Section 145(1) in Karnataka Agricultural Produce Marketing Act 1966 (1)Subject to the procedure specified in sections 3 and 4 the State Government may divide a market area into two or more separate market areas.
