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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(3)The State Marketing Officer may, on receipt of an application for grant of license or renewal of license together with the prescribed fees therefor, grant a license or renew it, as the case may be, for such period as may be prescribed.