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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 114(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(2)The state Government, may suspend the execution of the decision taken or order passed by the Market Committee/Director/Managing Director, pending exercise of its powers under sub-section (1).