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 6] [Section 13] [Entire Act] State of Karnataka - Subsection Section 13(3) in Karnataka Agricultural Produce Marketing Act 1966 (3)All expenditure in connection with or incidental to the election of members to the market committees shall be met from the Consolidated Fund of the State.
