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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(4) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(4)Weighment or measurement or counting of the agricultural produce so purchased shall be done by such a person and such system as is provided in the bye-laws or at any other place specified for the purpose by the Marketing Board.