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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 50(1)(d) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(d)Require the committee to take into consideration
(i)Any objection on the ground of illegality, inexpediency, impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or
(ii)Any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee.