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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)On receipt of such application, the State Road Authority after making such further enquiries as it may consider necessary, shall, by order in writing, either:
(a)grant the permission, subject to such conditions if any, as may be specified in the order; or
(b)refuse to grant such permission.