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

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Homoeopathy Council (Publication of Register and Appeal) Rules, 2000

(2)An appeal may also be summarily rejected on any other grounds which shall be reduced to 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.