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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(1)No person shall establish and run any electronic trading platform for trading in notified agricultural produce including livestock without obtaining a licence under this Section.