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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in The Targeted Public Distribution System (Control) Order, 2015

(4)The officer referred to in sub-clause (1) conducting search and seizure under sub-clause (3) shall inform the State Government or any other officer authorised by it in this behalf, the details of the search conducted and the stocks of foodgrains so seized by them under that clause.