Section 43(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)All money received by or on behalf of the Board shall be credited into a fund to be called the Marketing Development Fund. The account shall be operated in the Joint Signatures of the Chairman of the Board, Managing Director-cum- Member Secretary and Finance & Account Officer of the Board in State level. The fund shall be deposited in any nationalized bank.
