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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 18(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(1)The State Government shall, by notification or otherwise, divide a delineated market area into as much number of constituencies equal to the number of the representatives of the agriculturist to be chosen from such area but not less than ten.