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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(16) in Chhattisgarh Public Distribution System (Control) Order, 2004

(16)In case of women who separated from her husband or is deserted by him, she would automatically be entitled for a separate card in her name. It will be the responsibility of the concerned issuing authority to ensure that her name is struck off from the original card. In case the separation from her family results in a loss of livelihood or a lowering of her economic statutes, her application for an independent card would be processed such that she can directly get a card under the BPL, Annapoorna and Antodaya scheme, whichever is appropriate.