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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2)(b) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(b)In case the purchaser does not make payment as provided under clause (a), he shall be liable to penalty at the rate of one percent per day on the total price of the agricultural produce payable to the seller, for five days from the date on which such amount is payable;