Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

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

4. [ Purchase of paddy. [Substituted by Notification 7243 - dated 5.12.1988 published in the Orissa Gazette Extraordinary No. 1788 dated 24.12.1988.]

- No person, whether Miller of Food Corporation of India or its agents or anybody else shall purchase paddy at prices lower than the [Support Prices] declared by the State Government In a Notification in the Official Gazette :Provided that the State Government shall be competent to fix different prices for different grades and varieties of paddy for different Khariff years beginning on first of the month of October.]