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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(2) in Himachal Pradesh Food Security Rules, 2019

(2)While deciding a complaint, the District Grievance Redressal Officer can recommend the action to be taken by the Competent Authority against the fair price shop owner or the employee of the Department concerned, if found to be responsible, according to the provisions of these rules.