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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(m) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(m)"Rice Mill" means the plant and machinery with which and the premises, including the precincts thereof, in which or in any part of which rice milling operation is carried on and includes a rice huller attached to or maintained with any flour, oil, dal or other mill or pumping set;