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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(3) in Arunachal Pradesh Housing Board Act, 2014

(3)The State Government may, by order, depute its representatives in addition to those who are members of the Board to attend any meeting of the Board, on such items or subjects as the State Government may specify, but such representatives shall not have the right to vote.