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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(3)(a) in Chhattisgarh Food and Nutritional Security Act, 2012

(a)All households which are eligible to receive food items as per the criteria specified under the Mukhyamantri Khadyanna Sahayata Yojana, to the extent of their entitlements under the Mukhyamantri Khadyanna Sahayata Yojana, on the date of commencement of this Act;