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

State of Andhra Pradesh - Subsection

Section 2(16) in Andhra Pradesh State Public Distribution System Control Order, 2001

(16)"Scheduled Commodity" means any commodity specified in the schedule to this Order, which is supplied by the State Government or to any authorised fair price shop or establishment for issue to the Consumers.