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

State of Arunachal Pradesh - Subsection

Section 15(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)Any person desiring to obtain the permission referred to in Section 15(1) shall make an application in writing to the State Road Authority in such form with and together with such non-refundable fees as may be prescribed.