Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Goa - Subsection

Section 109(18) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(18)Exact the provision as contained under clause (17) Termination/Cancellation of the Agreement will be with consent of both the parties. Such termination/cancellation deed will be communicated to the registering authority within 15 days of such termination/cancellation.