Section 128 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
128. Power to remove difficulty.
- If any difficulty arises in implementation of any provisions of this Act, the State Government may, as exigency requires, by order not in consistent with the provisions of this Act, do anything which appears to it to be necessary or expedient for the purpose of removing the difficulty.
