Section 2(1)(l) in The Cash Transfer of Food Subsidy Rules, 2015

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Union of India - Subsection

Section 2(1)(l) in The Cash Transfer of Food Subsidy Rules, 2015

(l)"State agency" means a Department or Corporation or Office designated by the State Government to receive the cash subsidy from the Central Government in a separate bank account and credit the due subsidy into the bank accounts of the entitled households, based on their entitled quantity of foodgrains;

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Union of India - Subsection

Section 2(1)(l) in The Cash Transfer of Food Subsidy Rules, 2015