Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985 (c)"Custom Milling" means milling of paddy, not belonging to the miller, into rice in his rice mill on payment of milling charges in cash or in kind.
