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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(9) in The Targeted Public Distribution System (Control) Order, 2015

(9)The State Government shall use the list of persons as compiled during Census of India by the Registrar General and Census Commissioner or voters list notified by Election Commission of India or Socio Economic and Caste Census data or any other authentic source of data to cross-check and verify the list of eligible households and their members.