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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(1) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(1)The Government may issue to the Authority such general or special directions in writing in the matters of policy involving public interest and the Authority shall be bound to follow and act upon such direction.