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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(4) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(4)No person without lawful authority shall alter any entry in the authorized document. If the holder of authorized document finds that some other person without lawful authority has made an alteration in the authorized document affecting its validity or the quantity or the kind of specified essential commodity obtainable on it, the holder of such document, shall forthwith report the fact to the specified authority concerned in writing.