Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(2) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982 (2)The Government may, in public interest, exempt any class of persons from levy with the prior concurrence of the Central Government.]
