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

State of Madhya Pradesh - Subsection

Section 7(2) in M.P. Food Security Rules, 2017

(2)If the District Grievance Redressal Officer is satisfied that there is prima-facie substance in the complaint, he shall seek explanation in the matter from concerned officer or person or agency along with relevant documents. The requisite explanation and documents shall be furnished by the concerned officer/person/agency to the District Grievance Redressal Officer, within fifteen days.