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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(f) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(f)If the holder of the license has committed of any offence under this Act, for the first time and committed the same offence within three years for subsequent convictions.