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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)The application, on receipt, shall be scrutinized by the State Marketing Officer or an officer authorized by him, and after being satisfied, he shall enter it in the register maintained in Form 'R' appended hereto at the earliest and within a period of thirty days of its receipt.