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[Cites 0, Cited by 1] [Section 65] [Entire Act]

State of Goa - Subsection

Section 65(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)No order of removal under sub-section (1) shall be passed unless the person concerned has been given a reasonable opportunity of submitting an explanation in respect of the allegations against him.