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[Cites 0, Cited by 0] [Section 91(12)] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(12)(iii) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(iii)The consumer/farmer market shall create minimum infrastructure as are normally provided in 'Apni Mandi', 'Kisan Haat', or 'Ryathu Bazar', including stalls for the farmers/growers, as also shops for ancillary services, i.e. booths for sale of seeds, fertilizers, organic fruits and vegetables, milk, other fruits and vegetables, etc.