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 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(1) in Chhattisgarh Food and Nutritional Security Act, 2012

(1)If the State Government is satisfied that it is necessary or expedient to do so, it may, by notification, amend Schedule-I or Schedule-II and thereupon Schedule-I or Schedule-II, as the case may be shall be deemed to have been amended accordingly;