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

State of Maharashtra - Subsection

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

(b)if he considers that the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in question has since become unsuitable for manufacture of finished goods or for any other commercial purpose- direct the payment to the person aggrieved of any amount not less than the produce, of such [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce payable to him under sub-section (1) and such further compensation not exceeding twenty per centum of such price as he may deem fit by way of damages for the loss suffered by such person.