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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 73(2)(c) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(c)In any case other than those referred to in clauses (a) and (b), a contract or agreement on behalf of the Committee may be executed by the Chairman, Secretary and two other Members of the committee of whom one shall be ex-officio member who have been generally or specially authorized by a resolution of the Committee to do so.