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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 76(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(3)For the purpose the Arbitrator shall be appointed by the Board and the proceeding shall be within the Jurisdiction of Itanagar and its decision shall be final and binding to the parties.