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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)Any notification issued under sub-section (1) may be rescinded by the Government before the expiry of the period for which it would have remained in force and on rescission, such notification shall cease to be in force.