Section 2(6) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(6)"Bye-laws" means subject to any Rules made by State Government under this Act, the Market Committee may, in respect of principal market yard and sub-market yard(s) or other sub market- yard(s) under its management, make Bye-laws for the regulation of business and conditions of trading therein";
