Section 2(1)(g) in The Cash Transfer of Food Subsidy Rules, 2015

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Union of India - Subsection

Section 2(1)(g) in The Cash Transfer of Food Subsidy Rules, 2015

(g)"entitled households" means the eligible households referred to in the Act and households receiving subsidised foodgrains from the State Government out of 'tide over' allocation, who or which possess a valid ration card;

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Union of India - Subsection

Section 2(1)(g) in The Cash Transfer of Food Subsidy Rules, 2015