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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)Every Committee shall have a Secretary who shall be appointed by the State Government in accordance with the recruitment and promotion rules as may be prescribed.