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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(3)(ix) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(ix)reasonably act in the manner that traders do not hoard the agricultural produce and market functionaries may not form any cartel to jeopardize the interest of agriculturist-sellers.