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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)The Government or the State Marketing Officer, as the case may be, may suspend the execution of the decision taken or order passed by the State Marketing Officer or the Marketing Board, pending the exercise of it's/his powers under sub-section (1).