Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 10 in M.P. Food Security Rules, 2017 10. Appeal. - Any complainant or any person/ agency aggrieved with order of the District Grievance Redressal Officers, may file an appeal before Food Commission within a period of thirty days from the date of issuance of the order.
