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 0] [Section 25(2)] [Section 25] [Entire Act] State of Arunachal Pradesh - Subsection Section 25(2)(vi) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014 (vi)There is any other reasons which the Managing Director of Board may consider to be against the interest of producers or consumers.