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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(7) in Himachal Pradesh Food Security Rules, 2019

(7)If the District Grievance Redressal Officer is of the opinion that the disposal of the complaints requires more limitation than prescribed under clauses (3) and (5) above, the complainant shall be sent an interim reply citing the reasons for delay.