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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983

(d)"Supply Year" means a period of twelve months commencing from the 1st October of a calendar year and ending on the 30th September of the next calendar year, but in case where the price or rate for sale or supply of a forest-produce is revisable under an agreement from a date other than the 1st October, then the period of twelve months shall be deemed to commence from such other date.