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

State of Karnataka - Subsection

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

(b)within a period of one year from the 19th day of July 1969 the market committees shall be constituted in accordance with the provisions of section 11;