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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Goa - Subsection

Section 108(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)Money received by the Marketing Board under sub-section (2) of section 44 of the Act shall be kept in the term deposits in Scheduled Co-operative Banks or Nationalized Banks.