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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Scheduled Commodities Distribution Order, 1990

(1)No identity card-holder shall intentionally present an identity card whether by himself or through any other person, which he knows or has reason to believe includes units for which he is not lawfully entitled to obtain Scheduled Commodities under this Order. Such card is hereinafter in this order called an Invalid Identity Card'.