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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987

(1)The price for sale or supply of the forest produce, to be fixed at the time of any revision of the price under section 3 shall not exceed the market value of the forest produce at the time of such revision, as may be determined by the State Government in the prescribed manner.