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

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966

(1)On receipt of a complaint under sub-section (2) of Section 9, the Officer holding the enquiry shall, as soon as possible, intimate the place, date and time fixed for holding the enquiry, to the party or parties concerned.