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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3)(a) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969

(a)if he considers the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in question still suitable for the manufacture of finished goods, or for any other commercial purpose direct the authorised officer or agent, as the case may be, to purchase the same, and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce payable to him, as he may deem fit;