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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(1) in Chhattisgarh Food and Nutritional Security Act, 2012

(1)Subject to the provisions of sub-section (3) and sub-section (4), the State Government may, from time to time, prescribe guidelines for the identification of Autyodaya Households and Priority Households for the purposes of their entitlement under this Act and notify such guidelines in the Official Gazette.