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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(a) in Bihar Rice & Paddy Procurement (Levy) Order, 2009

(a)Every miller shall sell 50% of the quantity of rice produced or manufactured out of paddy received by him/her on Minimum Support Price to Food Corporation of India within the prescribed limit as per Schedule-IV in any rice mill from the date of commencement of this Order.