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(d) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982 (d)"Purchase Officer" means an officer appointed by Agent to purchase paddy/rice from the Millers/Dealers/Producers on behalf of the Agent;
