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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(6) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(6)The State Marketing Officer, while according sanction for construction work, may, at his discretion, direct that the execution of the works shall be entrusted to the Public Works Department of the Government or any other agency authorized by the Government for this purpose or to the contractor/s from the approved panel of contractors.