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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(3)Every Committee, out of its fund, shall pay to the Board, fifty per-cent of the total market fee collected under section 41 during the year, to meet the expenses of establishment of the Board and expenses incurred in execution of the functions assigned to the Board under this Act.