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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)Such fees shall be levied as soon as the notified agricultural produce is purchased or sold by a license/registration holder in the Market area. The notified agricultural produce shall be deemed to have been purchased or sold after the notified agricultural produce has been weighed or measured or counted.