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

State of Bihar - Subsection

Section 4(b) in Bihar Rice & Paddy Procurement (Levy) Order, 2009

(b)In case any stock of rice offered for sale by the millers does not conform to the uniform specifications as laid down in Schedule-II it shall be reconditioned or rectified by the miller at his/her own cost and risk so as to bring it in conformity with uniform specifications.