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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(2)(vi) in Karnataka Agricultural Produce Marketing Act 1966

(vi)the procedure for the granting renewal refusal suspension or cancellation of licences under this Act and the circumstances in which any suspension or cancellation of a licence may be annulled by the market committee;