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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 27(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)No person shall, except in accordance with the provisions of this Act and the rules and bye-laws made thereunder
(i)Use any place in the market area for the marketing of notified horticultural produce and
(ii)Operate in the market area as a market functionaries.