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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015

(1)The meal shall be prepared as per the guidelines, instructions or orders issued by the Central Government from time to time (taking into account the orders or guidelines issued by the Supreme Court or High Courts), and the provisions of Schedule II of the Act, and any other law for the time being in force.