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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in Chhattisgarh Public Distribution System (Control) Order, 2004

(2)Permanent address of homeless and destitute persons shall not be required in the prescribed proforma. Instead of the permanent address, their address could be shown as "care of' the nearest ration shop.