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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(iv) in Chhattisgarh Rice Procurement (Levy) Order 2005

(iv)The result of the second sample analysis referred in sub-clause (iii) shall be binding on both the parties and the price payable for the stock of rice shall be finally calculated on the basis of that result.