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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(4) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(4)The Marketing Board may, at any time during the year for which any budget has been sanctioned, cause a revised or supplementary budget to be passed and obtain sanction in the same manner as if it is an original budget.