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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Supplementary Nutrition (under the Integrated Child Development Services Scheme) Rules, 2015

(2)The State Governments and the Union Territory Administrations, with the support of Food and Nutrition Board (hereinafter referred to as the Board) shall ensure the quality of supplementary nutrition with reference to the norms of food safety, as well as food composition.