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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 68(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)The State Government may, by notification, add to or delete therefrom any of the Horticultural produce specified under column-2 in the SCHEDULE and thereupon the said SCHEDULE shall stand amended accordingly.