Section 112(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)If it appears to the Director, that it is necessary or expedient in the interest of agricultural marketing to make any Bye-law(s) or to amend any existing Bye-law (s), he may, by order, direct the Market Committee concerned to make Bye-law(s) or amend existing Bye-law (s) within such time as he may specify in such order.
