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[Cites 0, Cited by 2] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The National Food Security Act, 2013

(1)The Central Government shall, for ensuring the regular supply of foodgrains to persons belonging to eligible households, allocate from the central pool the required quantity of foodgrains to the State Governments under the Targeted Public Distribution System, as per the entitlements under section 3 and at prices specified in Schedule I.