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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)No person shall transport any agricultural produce purchased or sold in the notified market area or from the limits thereof, except on production of the sale slip confirming the realization of the market fees in respect of such agricultural produce, to the Marketing Board.