Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76] [Entire Act] State of Arunachal Pradesh - Subsection Section 76(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014 (2)The Arbitration and conciliation Act, 1996 (26 of 1996) shall apply to the conciliation and arbitration proceedings referred under sub-section (1).
