Section 3(3)(b) in The Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Act, 1974

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State of West Bengal - Subsection

Section 3(3)(b) in The Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Act, 1974

(b)that the licensee shall deliver to the State Government seven tonnes, in the case of a husking mill which is fitted with a No. 2 type huller and in any other case, five tonnes, of rice of fair average quality, within the thirtieth day of April every year, at such price as may be fixed by the State Government under any law for the time being in force, and

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State of West Bengal - Subsection

Section 3(3)(b) in The Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Act, 1974