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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(3)The conditions subject to which money or loan under sub-section (2) shall be raised or obtained and the time within which the same shall be repayable shall be subject to the previous sanction of the State Government, or the Director or the Managing Director.