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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 77(2)(k) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(k)The disqualifications for suspension/ cancellation of licence under section 26 (e).
(i)The maximum quantity which can be sold by the producer direct to any person for domestic consumption and the maximum quantity of the Horticultural produce purchase or sale of which can be undertaken by petty trader under sub-section (2) of section 27.