Section 20 in Chhattisgarh Food and Nutritional Security Act, 2012
20. Notification of services under the Chhattisgarh Lok Sewa Guarantee Act, 2011.
- Provision of entitlements to eligible households and persons under this Act shall be notified as services to be provided under the Chattisgarh Lok Sewa Guarantee Act, 2011 (No. 23 of 2011), and all such services shall be provided in a manner and within such time limits as may be notified under the said Act.Chapter-XI Reforms in Targeted Public Distribution System
