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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Goa - Subsection

Section 104(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)The Auditor shall state in writing the reasons for his decision in respect of every disallowance, surcharge or charge and furnish by registered post a copy thereof to the person against whom it is made.