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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 68(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(2)Every notification issued under sub-section (1) shall, as soon as may be, after it is issued, be laid on the table of the Legislative Assembly.Chapter - VII Penalty