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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2)(c) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(c)In case the purchaser does not make payment to the seller as provided under clause (b) above, within five days, his license and registration shall be deemed to have been cancelled on the sixth day of such purchase and he shall not be registered or granted any license or permitted to operate under this Act for a period of one year from the date of such cancellation.