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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(a) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987

(a)for giving notice of the amendment proposed to be made in agreement or of any revision of price proposed to be made under section 3 and for affording the purchaser an opportunity of showing cause against the proposal.