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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(13) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(13)No ration card holder or any other person on his behalf shall contravene any of the provisions of this order or conditions of the ration card. Otherwise, without prejudice to any other action that may be taken against him/her, ration card issued to him/her shall be suspended or cancelled by an order in writing by the concerned Controller:Provided that no such order shall be made unless the Card holder has been given an opportunity of being heard.