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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 106(1)(e) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.