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

State of Maharashtra - Subsection

Section 3(4) in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983

(4)If the State Government decides to effect any amendment in the agreement, the decision to that effect shall be declared by an order to be published in the Official Gazette, and a copy thereof shall be sent to the purchaser.