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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Goa - Subsection

Section 45(1)(xx) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(xx)any other purpose connected with the marketing of agricultural produce under this Act which is in the public interest, subject however, that the expenditure thereon is made with the prior sanction of the State Marketing Officer.