Section 3(3)(a) in The Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Act, 1974

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

(a)that the license shall recover from every customer not less than sixty per cent, of the charges for milling rice, in kind, that is, in rice,

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