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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2) in Chhattisgarh Public Distribution System (Control) Order, 2004

(2)In district headquarters Fair Price Shops shall be allotted by Food Controller/ Food Officer on approval of Collector and in remaining places of district, by sub-divisional officer of sub-division on approval of Collector. In areas where more than one primary credit cooperative societies exists, allocation shall be made on the recommendations of the Deputy Registrar/Assistant Registrar of district.For allotment of Fair Price Shop an advertisement shall be published in local newspapers and information of it shall be given to concerned urban local bodies and Gram Panchayat compulsorily.