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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Goa - Subsection

Section 94(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(1)The consumer/farmer market licence holder, may file a complaint in writing to the State Marketing Officer with the Court fee stamp of rupees twenty alongwith the necessary documents, within a period of thirty days from the date of arising of the dispute.