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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

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

(c)"Collector" means the Collector of District and includes any officer not below the rank of Sub-divisional Officer duly authorised by the Government or the District Collector to exercise the powers of the Collector under this order, as may be specified in the said authorisation;