Section 7 in Chhattisgarh Food and Nutritional Security Act, 2012
7. Prevention and management of child malnutrition.
- Subject to the provision of Section 14, the State Government shall, through the local anganwadi, identify and provide appropriate meals, free of charge, to children who suffer from malnutrition, so as to meet the nutritional standards specified in Schedule II.Chapter-III Entitlements of Special Groups
