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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(2)The Board may with the prior approval of (sic) Government, by notification, declare any (sic) place including any structure, enclose (sic) place, or locality in the market area (sic) yard or sub-market yards for the (sic) area.