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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2)(xix) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(xix)ensure payment in respect of transactions which take place in the principal market yard, sub-market yard(s) and market sub-yard(s) orate-platforms to be made on the same day to the seller or in the maximum next day, if procedurally so required. In default to make the payment as aforesaid, provisions of section 60 (2) will apply. Save as provided in this clause, procedure of payment to the seller in case of e-trading will be mutatis mutandis to section 54(2).