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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(2)The notification under sub-section (1) shall state that any objections or suggestions which may be received by the Government within such period as shall be specified in the notification, not being less than thirty days will be considered by the Government