Legal Document View

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
[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 106(1)(d) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(d)require a market Committee to take into consideration-
(i)any objection on the ground of illegality or inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be d one or is being done by or on behalf of such committee; or
(ii)any information he is able to furnish and which appears, to him to necessitate the doing of a certain thing by such committee; and
(iii)to make written reply to him within a reasonable time stating the reason for doing or not doing such thing.