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State of Madhya Pradesh - Section

Section 8 in M.P. Food Security Rules, 2017

8. Powers of District Grievance Redressal Officer.

- The District Grievance Redressal Officers, while enquiring into complaints, shall have powers to require any concerned official/persons at District/field level-
(a)to produce before, and allow to be examined such books, accounts, documents or any other material in custody or under control of the persons so required as may be specified in the requisition;
(b)to furnish such information as may be required.