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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(3)A person residing outside the notified market area and desiring to operate in a notified market area of the Marketing Board for specific transaction, which shall be less than 10 in numbers in a year, may be granted a special registration on payment of such fee which shall not exceed Rs. 20/- (Rupees twenty only) as may be provided in the Bye-laws of the Marketing Board.