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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(5) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(5)All objections received within the prescribed period shall be taken into account and considered on merit by the State Road Authority before finalizing its proposal for submission to the State Government.