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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2) in Chhattisgarh Rice Procurement (Levy) Order, 2007

(2)State Government may with prior concurrence of the Central Government, by a general or special order, exempt any variety of paddy or rice from any or all provisions of this order, and may at any time revoke or cancel such exemption.