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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(3)Direct marketing licensee shall have to maintain records and all accounts relating to daily trade transactions and shall submit monthly report, as may be prescribed, to the Licensing Authority.