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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Goa - Subsection

Section 94(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)The State Marketing Officer shall, after giving reasonable opportunity to the concerned parties of being heard and after making necessary inquiry, pass an order within a period of thirty days of receipt of the said complaint. The State Marketing Officer may also suo-motu deal with such disputes and pass order thereon within a period of thirty days.