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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(6) in The M.P. Motoryan Karadhan Rules, 1991

(6)An appeal may also be summarily rejected on any other ground which shall be reduced in writing by the appellate authority ;Provided that before an order summarily rejecting an appeal under this sub-rule is passed, the appellant shall be given a reasonable opportunity of being heard.