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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(7) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(7)No commission agent shall act in any transaction between the agriculturist, seller, trader or purchaser or on their behalf, nor shall he deduct any amount towards commission from the sale proceeds payable to the agriculturist, seller, trader or purchaser.