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

State of Madhya Pradesh - Subsection

Section 7(5) in M.P. Food Security Rules, 2017

(5)If the complainant remains absent on the date of hearing,, the District Grievance Redressal Officer may dismiss the complaint or proceed to enquire the matter ex-parte and decide. If, however, the officer/person/agency concerned with the complaint, called by the District Grievance Redressal Officer is absent on the date fixed by him, he may proceed to enquire the matter ex-parte and decide.