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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2)(xix) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(xix)Ensure payment in respect of transaction which take place in the market yard to be made on same day to the seller, and in default to seize the Horticultural produce in question alongwith other property of the person concerned and to arrange for re-sale thereof and in the event of loss, to recover with charges for recovery of the losses, if any, from the original buyer and effect payment of the price of the Horticulture produce to the seller.