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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Cash Transfer of Food Subsidy Rules, 2015

(3)The Central Government shall, in accordance with provisions of sub-rule (6) of rule 6, after due scrutiny of the proposal of the State Government, credit the total due cash subsidy on monthly basis into the bank account of the State Agency by 15th day of the preceding month.