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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)The Secretary of the Marketing Board shall accept or reject the statement submitted to him under sub-section (1) after necessary examination and verification on the basis of information available in the Marketing Board and shall assess the balance amount payable by the functionary and levy the assessed amount.