Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(a) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(a)Fair Price Shops shall not be allotted to more than one member of a joint family. Mother, Father, Son, Daughter, Wife and Brother with his family living jointly, shall be considered under the definition of joint family for the purpose of allotment of fair price shops.