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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Goa - Subsection

Section 61(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)Any person aggrieved by the decision of the Registrar may, within a period of seven days from the date on which such decision is communicated to him, appeal to the Government against such decision and the decision of the Government shall be final.