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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(9) in The Targeted Public Distribution System (Control) Order, 2015

(9)In case of suspension or cancellation of the licence, the State Government shall make alternative arrangements for ensuring uninterrupted supply of foodgrains to the eligible households:Provided that in case of cancellation of the licence of the fair price shop owner, new licence shall be issued within a month of cancellation.