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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 76(7) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(7)The Managing Director/Board while according sanction for construction work may at its discretion, direct that the execution of the works shall be entrusted to the Public Works Department of the state Government or Board or any other agency authorized by the state Government for this purpose.