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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(1)(e) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(e)direct that, anything which is about to be done or is being done, should not be done, pending consideration of the reply and anything which should be done but is not being done should be done within such time as he may direct.