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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4)(ii) in M.P. Food Security Rules, 2017

(ii)if considered necessary, give an opportunity to the complainant and officer/person/agency concerned with the complaint, to present their case on a fixed date and after having heard them and taking into consideration the evidences submitted, decide the matter within forty five days from the date of receipt of the complaint.