Section 3(d) in Rice-Milling Industry (Regulation) Act, 1958
(d)[ "milling- rice" , with its grammatical variations, means- [Substituted by Act 29 of 1968, section 2 for clause (d) (w.e.f. 1-5-1970).](i)recovering rice or any product thereof from paddy;(ii)polishing rice, with the aid of power;]
