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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(2)(c) in Arunachal Pradesh Heritage Act, 2015

(c)for the purpose of carrying out and development which has not been fully carried out by the Authority and for the purpose of realizing properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the State Government.