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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2)(ii) in Karnataka Agricultural Produce Marketing Act 1966

(ii)[ in any case other than the one referred to in clause (i) a contract or agreement on behalf of the market committee shall be executed by the Chairman and Secretary of the market committee;] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986]