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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Karnataka - Subsection

Section 154(1)(c) in Karnataka Agricultural Produce Marketing Act 1966

(c)all market committees constituted members of such committees appointed or elected and Chairmen and Vice-Chairmen elected or appointed under the repealed enactments shall exercise the powers conferred perform the functions and be subject to the liabilities imposed by the provisions of this Act and the rules made thereunder on market committees members of such committees. Chairmen and Vice-Chairmen respectively [until the 19th day of July 1969.] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968]