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

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State of Arunachal Pradesh - Subsection

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

(w)The manner in which any money received by the committee by way of arbitration fee, security for cost in arbitration proceeding, security deposit, contribution to provident fund, payment in respect of any notified Horticultural produce, other charges payable by the Committee or such other money received by the Committee under the rules or bye-laws, shall be kept under sub-section (2) of section 46

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State of Arunachal Pradesh - Subsection

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