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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)Save as otherwise provided in this Act, the amount to the credit of the Marketing Board fund as also other money received by the Marketing Board shall be kept in a scheduled co-operative bank or in a Nationalized Bank or in Post Office Saving Bank or in any other mode with the approval of the State Marketing Officer.