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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(2)(i) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(i)anything done or any action taken (including any appointment, delegation or declaration made, notification, rule, direction or notice issued, bye-laws framed, market area, markets, sub-markets, market yards and sub-market yards declared, established or notified, licences granted, fees levied and collected, instruments executed, any fund established or constituted) by or under the provisions of the repealed Act, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act;