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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 73(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(3)Save as provided in section 73(1), the appeal with respect to inter-State trade one platform or any other such platform under section 58, will be in accordance with the provisions to be provided under any law constituting the Authority.