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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Goa - Subsection

Section 96(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(3)The Appellate Authority shall, after giving an opportunity of being heard to the parties, pass an order confirming or setting aside the order under appeal or remit the matter for re-consideration.