Section 50(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)When the affairs of a market are investigated under this section or the proceedings of any committee are examined by the Managing Director of the Board under section 52, the Chairman, Secretary and all other officers and servants and members of such committee shall furnish such information in their possession in regard to the affairs or proceedings of the committee as the Managing Director of the Board or other officer authorized, as the case may be, may require.
