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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(a) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987

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