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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Arunachal Pradesh - Subsection Section 65(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014 (2)The Appellate Authority, if it considers necessary so to do grant stay of the order appealed against for such period as it may deem fit.
