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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(5)(i) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(i)The application received under sub-section (1) shall be disposed off by the Marketing Board within four weeks from the date of it's receipt, but if the Marketing Board fails to dispose off any application within such four weeks time then the applicant shall remind, in writing the Marketing Board, in respect of his application; and the applicant shall also inform about the same, in writing, to the authority specified by the Secretary of the Marketing Board in this regard.