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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(9) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(9)Every claim or objection shall be delivered or sent by post so as to reach the Office of the Registrar before the date fixed by the Registrar in that regard being a date not later than one month from the date of publication of the list.