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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2)(ii) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(ii)notified agricultural produce which is brought for sale by head load, provided that the Government may by notification, withdraw this exemption specifying the reasons therein in respect of such market area as is specified in the notification;