Section 55(1)(c) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(1)(c) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(c)the holder of the license/registration in combination with other license/registration holder commits any act or abstains from carrying on his normal business in the market area with the intention of wilfully obstructing, suspending or stopping the marketing of notified agricultural produce in the market yard/sub-market yard as a consequence of which the marketing of any notified agricultural produce has been obstructed, suspended or stopped; or

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State of Goa - Subsection

Section 55(1)(c) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007