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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)The State Government may, by notification and subject to such conditions and restrictions, as may be specified therein, exempt in whole or in part any Horticultural produce brought for sale or bought or sold in the payment of market fee for such period as may be specified therein.