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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Goa - Subsection

Section 93(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(1)A licence granted under section 54, shall be valid for period for which it is granted and shall, subject to any order passed under section 54, be renewed on application made in Form 'T' appended hereto to the authority granting it on payment of fee as applicable to grant of licence.