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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(b) in Bihar Rice & Paddy Procurement (Levy) Order, 2009

(b)Miller not to remove or sell stock of rice/paddy without delivering or setting apart levy. - Miller shall not remove or sell or transport rice/paddy from one place to another unless he/she has delivered or set apart the quantity of rice/paddy demanded or payable on the basis of his stock.