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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(3)Any person aggrieved by the decision of the Registrar may, within a period of seven days from the date on which the decision is communicated to him, appeal to the Government against such decision of the Registrar and the decision of the Government in such appeal, shall be final.