Section 67(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)Notwithstanding anything contained in this Act, the State Government may allow holder of unified single trading licence bearing Unicode, issued by any other State Government to undertake trade transaction within its geographical jurisdiction on e-platform or any other format including physical that may be in operation, as trader, as may be prescribed in Rules/ Bye-laws made under this Act.
