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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(5)(iii) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(iii)The authority, on the basis of information received by it and after expiry of period of two weeks specified above, shall confirm that the application for registration/renewal was submitted to the Marketing Board and due action has not been taken by the Marketing Board for disposal of the same and then it shall issue a certificate as per clause (ii) of sub-section (5) regarding grant of deemed registration or its deemed renewal within two weeks time.