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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(1)(r) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(r)"private market" means a market set up under clause (iii) of sub-section (1) of 5 of the Act, for all or any of the agricultural produce specified in the notification issued under section 3 of the Act, including an E-market managed by a person other than the Marketing Board;