Section 36(1)(c) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(c)do such other act as may be required in the relation to the superintendence, direction and control of market or for regulating marketing of horticultural produce in any place in the market area and for the purposes connected with the matters aforesaid, and for that purpose may exercise such powers provided under this Act; and