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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Goa - Subsection

Section 66(6) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(6)The Secretary shall be responsible for carrying out the day to day working of the office of the Marketing Board, maintenance of accounts, punctual rendering of returns, monthly review of the progress made in the enforcement of the Act, Rules and Bye-laws made thereunder and the safe custody of the cash, the common seal, the minutes book and other records and assets of the Marketing Board.