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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(g) in Chhattisgarh Food and Nutritional Security Act, 2012

(g)"Destitute Person" means men, women or children who have no resources, means and support required for food and nutrition enabling their survival, to the extent that makes then vulnerable to live with or die of hunger;