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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(6) in Himachal Pradesh Food Security Rules, 2019

(6)The Sub-Divisional Magistrate shall take every necessary action within his competence accordingly and refer all such action taken reports to the State Government for taking necessary action, if taking such actions is beyond his competence.