Section 116 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
116. Power of the State Government to amend schedule.
- The State Government may, by notification, add to or amend or delete any of the items of agricultural produce specified in the Schedule and thereupon the Schedule shall be deemed to have been amended accordingly:Provided that no notification shall be issued under this section without publishing in the official Gazette
