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] [Section 13] [Entire Act] State of Arunachal Pradesh - Subsection Section 13(1) in Arunachal Pradesh Housing Board Act, 2014 (1)The Board shall meet at least once in three months to transact the business and a period of more than three months shall not lapse between two consecutive ordinary meetings of the Board.
