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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)The Government shall, as soon as may be, after the issue of notification under section 4, by notification, declare any specified place including any structure, enclosure, open place, or locality in the market area to be a market yard or sub-market yard, as the case may be.