Section 25(2) in Chhattisgarh Food and Nutritional Security Act, 2012
(2)Subject to the provisions of the Essential Commodities Act, 1955 (10 of 1955), and without prejudice to any law made by the Parliament, for the time being in force, the State Government may, if and wherever deem necessary, suitably amend provisions of the Chhattisgarh Public Distribution System (Control) order 2004, and notify such amendment in the Official Gazette, for the purpose of regulation of implementation of the provisions of section 3 of this Act.
