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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(d) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(d)the milled rice (after the paddy is milled) shall, at the time of delivery, be weighed in the presence of the persons to whom the paddy belongs or his agent, the weight being recorded in the aforesaid register, and the signature of the person receiving the milled rice shall be obtained in the register.