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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(1)No person shall, except in accordance with the provisions of this Act and the rules and bye-laws made thereunder,-
(i)use any place in the market area for the marketing of notified agricultural produce; or
(ii)operate in the market area as a market functionary.