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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(1)Every Miller Shall sell to the Purchase Officer at the procurement price [seventy-five per cent] of the total quantity of-
(a)each variety of rice conforming to specifications milled by him everyday out of stocks of paddy owned by him, and
(b)each variety of rice conforming to specifications purchased or otherwise acquired by him for purpose of sale from persons other than a miller or dealer.