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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983

(2)Where the amendment proposed to be made in the agreement relates to the revision of the price or rate for sale or supply of forest-produce fixed in an agreement, a note explaining the basis of determination of the market value under section 4 shall be sent to the purchaser along with the notice.