Section 79 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
79. Establishment of the State Agricultural Marketing Board.
- The State Government shall, for coordinating and undertaking the activities relating to development of markets and marketing infrastructures arid services incidental thereto and also exercising such other powers and performing such functions as are conferred or entrusted by or under this Act, establish and constitute a State Agriculture Board as Arunachal Pradesh Agriculture Produce and Livestock Marketing Board under Department of Agriculture.
