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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(3)(ii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(ii)Issue debentures on the authority of any property vested in it or on the security of a part of its future income accruing to it under this Act, or the rules made thereunder.