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] [Entire Act] State of Arunachal Pradesh - Section Section 32 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014 32. Disqualification of member of the Committee. - No person shall be eligible to become a member of the Committee if he incurs any of the disqualification specified under section 6 of this Act.
