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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 54(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(2)The licensee or APLMC, as the case may be, shall maintain accounts of all the transactions taken place on electronic platform and submit such periodical reports and returns to the Managing Director or the authorized officer, at such time and in such forms, as may be specified by the competent authority, from time to time.