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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(3)The order passed by the Chairman/Secretary of the Marketing Board or the Marketing Board or the State Marketing Officer shall, subject to the order in the appeal under this section, be final and shall not be called in question in any Court of law.