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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4)(iii) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(iii)If within a week of the receipt by him of the result of the analysis, the miller or the dealer dispute the correctness of the result, the Purchase Officer shall arrange to get other sample retained in the Laboratory re-analysed after previous intimation to the miller or dealer about the date and time fixed for such analysis. The miller or the dealer, if he so desires, may either be himself present or depute his representative to be present at such re-analysis.