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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(2)On receipt of application under sub-rule (1) alongwith the requisite fee the Marketing Board shall record the particulars of such application in the register maintained in Form 'J' appended hereto and dispose of the application within a period of thirty days from the date of receipt of such application. The Registration Certificate shall be issued in Form 'K' appended hereto.