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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(5) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(5)The market functionaries, as may be specified by the Marketing Board in the bye-laws, shall maintain account relating to sale, purchase, processing or addition in value of agricultural produce in the prescribed forms and submit to the Marketing Board periodical returns in that respect in the manner prescribed.