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 12] [Entire Act] State of Bihar - Subsection Section 12(a) in Bihar Rice & Paddy Procurement (Levy) Order, 2009 (a)The State Government may in public interest exempt any area from levy or reduce quantum of levy with the prior concurrence of the Central Government.
