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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)The Marketing Board may sanction or cause to undertake execution of construction works out of it's fund other than the permanent funds referred to in sub-section (5) of this section on the basis of the plan and designs approved by the Marketing Board:Provided that no expenditure except payment of pension shall be made out of the pension fund.