Section 11(4)(iv) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

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State of Odisha - Subsection

Section 11(4)(iv) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(iv)The result of the re-analysis referred to in Sub-clause (iii) shall be binding on both the parties and the price payable for the stock of rice shall finally be determined on the basis of that result

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State of Odisha - Subsection

Section 11(4)(iv) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982