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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(4)(xviii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(xviii)With the previous sanction of the State Government, any other purpose which is calculated to promote the general interest of the Board, Committees or national or public interest.