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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)In every market area, there may be-
(i)Market yard managed by the Committee;
(ii)One or more than one sub-market yards managed by the Committee; and
(iii)Private market yards, private markets farmers and consumer markets managed by a person other than a Committee.