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Union of India - Section

Section 8 in The Cash Transfer of Food Subsidy Rules, 2015

8. Concurrent Evaluation.

(1)State Government shall get the effectiveness of the Scheme, in ensuring food security of the targeted beneficiaries, evaluated concurrently and submit the first report to the Central Government at the end of six months of implementation of the Scheme.
(2)The State Government shall submit second report to the Central Government at the end of one year of implementation of the Scheme.