Section 2(j) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(j)[ "Procurement Price" in relation to any variety of rice means the price fixed by the State Government with the prior concurrence of the Central Government, from time to time as payable to the Miller/Dealer by the Purchase Officer;] [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.]
