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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(c) in Himachal Pradesh Food Security Rules, 2019

(c)"Competent Authority" means the District Controller, Food, Civil Supplies and Consumer Affairs (Specified Authority) in case of a Fair Price Shop Owner and the Principal Secretary or the Secretary or the Director as the case may be, of any of the concerned department of the Government of Himachal Pradesh as per the Service Rules in case of Government officials;