Section 24(2)(a) in The National Food Security Act, 2013

[Cites 0, Cited by 2] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(a) in The National Food Security Act, 2013

(a)take delivery of foodgrains from the designated depots of the Central Government in the State, at the prices specified in Schedule I, organise intra-State allocations for delivery of the allocated foodgrains through their authorised agencies at the door-step of each fair price shop; and

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Union of India - Subsection

Section 24(2)(a) in The National Food Security Act, 2013