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 Bihar - Subsection Section 2(i) in Bihar Rice & Paddy Procurement (Levy) Order, 2009 (i)"Procurement Price" means the minimum support price fixed by the Government of India for different varieties of paddy and commodity of rice as in Schedules-III & IV respectively.
