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 5] [Entire Act] State of Chattisgarh - Subsection Section 5(3) in Chhattisgarh Rice Procurement (Levy) Order, 2007 (3)Every miller and dealer shall also submit the calculation of the quantity of levy payable by him under this order along with the return submitted under sub-clause (2) and (3).
