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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(1)(d) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(d)require the Marketing Board to take into consideration. -
(i)any objection, on the ground of illegality, inexpediency or impropriety which appears to him to exist, to the doing of anything or which is about to be done or is being done by or on behalf of the Board;
(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by the Board;