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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(ii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(ii)On termination of the contract, the instalment amounts not due on the date of termination shall also become due and recoverable with immediate effect.