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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989

(1)An identity card shall be valid for the purchase at one time unless directed otherwise by the District Magistrate, in respect of any Scheduled Commodities:
(a)If the purchase is made on or before fifteenth day of any month, half the quantity of units on the identity card;
(b)If the purchase is made on or after sixteenth day or any month, the full quantity of units on the identity card;
Provided that if one or more purchases have been made during such period the identity card shall be valid for purchase of only the balance of the units to which the holder is entitled in a month.