Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Chattisgarh - Subsection Section 13(2) in Chhattisgarh Rice Procurement (Levy) Order, 2007 (2)Any person aggrieved by an order of the Collector may appeal to the State Government within 30 days of the date of receipt of the order.
