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

State of Chattisgarh - Subsection

Section 3(2) in Chhattisgarh Rice Procurement (Levy) Order, 2007

(2)Every miller shall sell either raw or parboiled rice to the purchase officer at levy price at least 50 percent of the total quantity of parboiled rice prepared or produced by him except rice prepared or produced for custom milling according to the procedure given in the clause 6;