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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Goa - Subsection

Section 96(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)No appeal filed under this rule shall be entertained unless it is preferred within a period of thirty days from the date on which a copy of the order appealed against is received by the Appellant.