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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2)(i) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(i)the sale of agricultural produce which is made by the producer himself to any person for his domestic consumption upto the quantity of one quintal;