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 Odisha - Subsection Section 2(k) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982 (k)"Rice" means any variety of dehusked polished, raw or parboiled rice and includes rice equivalent to paddy held in stock.
