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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1)(ii) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(ii)In the trader constituencies, Marketing Board shall communicate the list of members of traders holding 'A' class licence/registration in the market area together with the details of the place of residence of each such trader to the secretary of the Marketing Board.