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[Cites 0, Cited by 2] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall as soon as possible after the issue of a notification under section 4 by a notification declare any specified area in the market area to be a market. He may also by the same notification or by any subsequent notification declare any other specified area [including a warehouse] [Inserted by Act 05 of 2014 w.e.f. 04.01.2014] in the market area to be a sub-market.