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State of Punjab - Section

Section 3 in Punjab Food Security Rules, 2016

3.

Any person who fulfills the eligibility criteria as laid down in Schedule I, can apply in the format given in Schedule-II for identification as priority households to the respective Deputy Commissioner or Sub-Divisional Magistrate, when applications are invited in their district, provided the total number of beneficiaries in the State shall not exceed the percentage of rural and urban population to be covered under the Act as fixed by the Government of India from time to time.