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

State of Bihar - Subsection

Section 9(3)(b) in The Bihar Kendu Leaves (Control of Trade) Act, 1973

(b)if he considers that the leaves in question have since become unsuitable for manufacture of Bidis, direct the payment to the person aggrieved of any amount not less than the price of such leaves payable to him under sub-section (1) and such further compensation not exceeding twenty percent of such prices as he may deem fit by way of damages for the loss suffered by such person.