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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(5)(ii) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(ii)On expiry of the period of two weeks from the date of receipt of the reminder by the Marketing Board and receipt of information by such authority, if the application is not disposed off, it shall be deemed that the registration or it's renewal, as the case may be, has been granted.