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

Union of India - Subsection

Section 24(1) in The National Food Security Act, 2013

(1)The State Government shall be responsible for implementation and monitoring of the schemes of various Ministries and Departments of the Central Government in accordance with guidelines issued by the Central Government for each scheme, and their own schemes, for ensuring food security to the targeted beneficiaries in their State.