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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(1) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(1)The State Government shall, within three months from the date of the commencement of this Act, by notification in the Official Gazette, establish an Authority to be known as the Arunachal Pradesh Water Resources Regulatory Authority to exercise the powers conferred on, and to perform the functions and duties assigned to it under this Act.