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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(c) in Punjab Food Security Rules, 2016

(c)"Competent Authority" means the District Food and Supplies Controller (Licencing Authority) in case of a Fair Price Shop Owner and the Principal Secretary or the Secretary or the Director as the case may, of any of the concerned department of the Government of Punjab as per the Service Rules in case of Government officials;