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

State of Madhya Pradesh - Subsection

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

(b)to provide for the removal or any modification of any ceiling imposed in any such agreement on the increase, at the time of revision in the price or rate at which the forest-produce is to be sold or supplied to the purchaser;