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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(4) in Himachal Pradesh Food Security Rules, 2019

(4)The Sub-Divisional Magistrate, shall, at their respective jurisdiction provide information to Panchayati Raj Institutions/Urban Local Bodies regarding availability, movement and quality of foodgrains etc. under Targeted Public Distribution System.