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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(3)In disposing of an appeal, the Collector may confirm or annul the order appealed against or reduce or enhance the quantity of rice to be sold under the said order.