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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(2)The Agent shall submit a monthly return of levy paid certificate issued by its Purchase Officer in favour of the Miller/Dealer, to the concerned Collector, in the relevant Form so as to reach the Collector by the 5th of the month succeeding the month covered by the return.