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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(e) in M.P. Food Security Rules, 2017

(e)"District Grievance Redressal Officer" means an officer of the district authorized by the State Government under the National Food Security Act to dispose of the complaints in the District.