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

State of Madhya Pradesh - Subsection

Section 3(a) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987

(a)to provide for a revision or a periodical revision of the price or rate for sale or supply of forest-produce to the purchaser, where such agreement does not provide for any such revision or periodical revision as the case may be, and where such periodical revision is provided in the agreement, to provide for reducing or enhancing the period of revision :