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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(2) in Chhattisgarh Rice Procurement (Levy) Order, 2007

(2)Every dealer shall submit a quarterly return to the Collector in a format prescribed by the Director giving information of purchase, transport, sale, supply, storage, manufacture, import and export of the paddy and rice;