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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(6) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(6)The State Government may reject or sanction the proposal with or without modification. The decision of the State Government regarding the objections or suggestions mentioned above shall be final and conclusive.