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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(3)Weighment or measurement or counting of all the notified Horticulture produce so purchased shall be done by such person and in such manner as may be provided in the bye-laws.Chapter - IV Establishment, Constitution. Powers and Functions of The Committee In Districts