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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(4) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(4)An officer authorized by the Government may, on his own motion or on an application made to the Government, start the process of re-verification of the statement which was verified by the Secretary, within two years from the date of verification made by the Secretary and for this purpose such officer shall exercise the powers under section 36 of this Act.