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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(2)(ii) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(ii)unless the Government otherwise directs, the Marketing Board constituted under the repealed Act, the Chairman, Vice-Chairman and members appointed shall continue to exercise their powers until the expiry of their term under the repealed Act or till the Marketing Board is constituted in accordance with the provisions of this Act, whichever is earlier.